Section 14(3) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(3)It is to be borne in mind that the Disciplinary Proceeding (Administrative Tribunals) Rules not supersede the normal rules regulating the conduct of disciplinary proceedings against Government servants vide Rules 12 of the above rules. The new rules, however, provided an expeditions alternative to the rather cumbersome procedure provided for in the normal rules. The authority empowered to take disciplinary proceedings against their subordinate should, therefore, make full use of the Tribunal and take necessary steps to refer to it, in particular selected cases in which they consider that the application of the normal procedure should not be in the public interest. To other case particularly those concerning petty official or petty matters, the authority are free to take action under the ordinance rules. In cases of doubt a reference may be made to the Government.
