Section 16(vii) in The Delhi Police (Punishment and Appeal) Rules, 1980
(vii)At the end of the defence evidence or if the Enquiry Officer so directs, at an earlier stage after the framing of charge the accused officer^shall be required to submit his own various of facts. He may file a written statement for which he may be given a week's time, but he shall be bound to answer orally all questions arising out of the charge, the recorded evidence, his own written statement or any other relevant matter, within the enquiry officer may deem fit to ask.
