Section 5(10) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(10)A reference or a reply to a reference or an application may be signed either by the appointing authority or by the presiding officer or, where the appointing authority is the Governor, by an officer not below the rank of Deputy Secretary authorized by the State Government in this behalf, and in the case of a local authority, corporation or company by the chief Executive Officer or Secretary thereof, as the case may be.
