Section 32 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
32. Communication of orders:-
Orders made by the Disciplinary Authority shall be communicated to the Memberof the Service who shall also be supplied with a copy of its finding on each articleof charge, or where the Disciplinary Authority is not the Inquiring Authority, astatement of the findings of the Disciplinary Authority together with brief reasonsfor its disagreement, if any, with the findings of the Inquiring Authority and also acopy of the advice, if any, given by the Appointing Authority.
