Section 3(5) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(5)[ Where no officer serving with the same department as the charged Government servant and drawing pay in a scale higher than that of the charged Government servant is available for appointment as Assessor under sub-rule (4), the Governor may appoint as Assessor an officer drawing higher pay that, thought in the same scale as, the charged Government servant.] [Inserted by Notification No. 859/XXXIX-(2)-2-(5)-1968, dated 8-6-1973.]
