Section 29(6) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(6)The Disciplinary Authority shall, where it is not the Inquiring Authority,forward to the Inquiring Authority-(i)a copy of the articles of charge and the statement of the imputations ofmisconduct or misbehaviour;(ii)a copy of the written statement of the defence, if any, submitted by theMember of the Service;(iii)a copy of the statements of witnesses, if any, referred to in sub-rule (3);(iv)evidence proving the delivery of the documents referred to in sub-rule (3)to the Member of the Service; and(v)a copy of the order appointing the "Presenting Officer".
