Section 3(6) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(6)If an officer appointed as Assessor fulfilled the qualifications mentioned in sub-rule (4) or sub-rule (5) at the time of his appointment as such, he shall, unless otherwise ordered by the Governor, continue to act as Assessor notwithstanding that, during the continuance of the proceedings before the Tribunal-(a)the charged Government servant has got into the same pay scale as such Assessor, or(b)such Assessor has retired from Government service and has been simultaneously re-employed in the post from which he retired.
