Section 3(7) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(7)[ Notwithstanding anything in the foregoing sub-rules, a Tribunal to which a case relating to a member of any of the following services is referred shall consist of two officers, each of whom shall be qualified for appointment as a Judge of the High Court, and no assessor shall be appointed to assist such a Tribunal:(a)U.P. Higher Judicial Service,(b)U.P. State Judicial Service, and(c)U.P. Judicial Officers Service:Provided that nothing herein contained shall prevent the appointment on a member of a Tribunal referred to in sub-rule (2), who is qualified as mentioned in this sub-rule, as a member of a Tribunal under this sub-rule and the provisions of sub-rules (3) and (3-A) of this rule and Rules 8-A and 9 shall mutatis mutandis apply to a Tribunal referred to in this sub-rule:Provided further that the power under sub-rule (1) or under sub-rule (3-A) shall, in relation, to a Tribunal mentioned in this sub-rule, be exercised by the Government only on the recommendation or with the consent of the High Court.] [Inserted by Notification No. 2565/XXXIX-5-(7) 1970, dated 7-11-1975.]
