Section 7(3) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(3)The Government servant may take the assistance of any other Government servant to present the case on his behalf, but may not engage at legal practitioner for the purpose unless the presenting officer appointed [in his case] [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, for the words 'by the Governor'.] is a legal practitioner, of the Tribunal having regard to the circumstances of the case, so permits :Provided that nothing in this sub-rule shall be construed to authorise the payment of any travelling or daily allowance to any Government servant for enabling him to assist the charged Government servant.
