Section 15(7) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(7)In any proceedings pending before the Tribunal under the said rules immediately before the commencement of these rules or any proceedings recommended-under the foregoing sub-rules any reference to any charge of the nature defined in clause (a) or clause (b), clause (c) or clause (d) or clause (e) or sub-rule (1) of Rule 4 of the said rules as they stood before their amendment by these rules shall be deemed to be reference to a misconduct or misbehaviour of the charged Government servant.
