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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10A(2) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(2)Where a Government servant retires during the pendency of any proceedings against him under these rules the Governor may order the proceedings to be continued for purpose of Article 351-A of the Civil Service Regulation.