Section 3(3)(a) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(3)(a) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(a)transfer any case pending before any Tribunal either to another Tribunal having a new set of members or to a Tribunal reconstituted by replacing one of its members, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 3(3)(a) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947