Section 8B in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
8B.
(1)If a member of the Tribunal cease at any time to be available for functioning as such the remaining member shall be deemed to validly constitute the Tribunal for the purposes of cases pending before it.(2)The replacement of a member of, or an assessor appointed to assist a Tribunal during to another, shall not necessitate the re-opening of the proceedings of such case or a de novo enquiry into it.(3)If a member or assessors, if any, is absent at a particular hearing then in the case of a Tribunal referred to in sub-rule (7) or Rule 3 the remaining member, and in any other case, the remaining member with the assessor, or, as the case may be, both the members without the assessor may proceed with the case.
