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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(1)Except as provided in sub-rule (2), the Governor may refer to the Tribunal cases relating to an individual Government servant or class of Government servants in respect of any imputation of misconduct or misbehaviour.