Section 1(4) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(4)[ They shall also apply to all persons who have revived from such Government service as is referred in sub-rule (3); in so far as required for purposes mentioned in Rule 10-A.] [Inserted by Notification No. 2565/XXXIX-5 (7) 1970. dated 7-11-1975.]
