Section 9(3) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(3)Where the Tribunal makes a recommendation for compulsory retirement as aforesaid be competent to the Governor to impose that penalty notwithstanding that it is not a penalty mentioned in the Civil Service (Classification, Control and Appeal) Rules] [Substituted by 5016/XXIX-4-43 (24)-79, dated 3rd November, 1989.].
