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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8B(2) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(2)The replacement of a member of, or an assessor appointed to assist a Tribunal during to another, shall not necessitate the re-opening of the proceedings of such case or a de novo enquiry into it.