Section 31(3) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(3)The record of the proceedings in such cases shall include-(i)a copy of the intimation to the Member of the Service of the proposal to takeaction against him;(ii)a copy of the statement of imputations of misconduct or misbehaviour deliveredto him;(iii)his representation, if any;(iv)the evidence produced during the inquiry;(v)the advice of the Appointing Authority, if any;(vi)the findings on each imputation of misconduct or misbehaviour; and(vii)the orders on the case together with the reasons therefor.
