Section 9 in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
9.
[(1) After completing the proceedings the Tribunal shall make a record of the case in which it shall state the charges, the explanation, its own findings and the views of assessor, which shall be submitted by the assessor to the Tribunal within 3 days after the date of the last hearing of the case or within such extended time as may be granted by the Tribunal on his application or otherwise. The Tribunal shall, where satisfied that punishment be imposed, also formulate its recommendations about punishment.] [Substituted by Notification No. 5016/XXXIX-4-43 (24)-79, dated 3rd November, 1989, published in U.P. Gazette, (Extraordinary), Part 4, Section (Kha), dated 3rd November, 1989.](2)[ The Tribunal may recommend and punishment mentioned in the Civil Services (Classification, Control and Appeal) Rules or compulsory retirement with or without full or proportionate pension, or with or without gratuity or compassionate allowance as it may deem suitable or may recommend any action under Article 351-A of the Civil Service Regulations.(3)Where the Tribunal makes a recommendation for compulsory retirement as aforesaid be competent to the Governor to impose that penalty notwithstanding that it is not a penalty mentioned in the Civil Service (Classification, Control and Appeal) Rules] [Substituted by 5016/XXIX-4-43 (24)-79, dated 3rd November, 1989.].
