Section 25(2) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(2)A Member of the Service shall be deemed to have been placed under suspensionby an order of Appointing Authority –(a)with effect from the date of his detention, if he is detained in custody, whetheron a criminal charge or otherwise, for a period exceeding forty-eight hours;(b)with effect from the date of his conviction, if, in the event of a conviction for anoffence, he is sentenced to a term of imprisonment exceeding forty-eight hours andis not forthwith dismissed or removed or compulsorily retired consequent to suchconviction.EXPLANATION - The period of forty-eight hours referred to in clause (b) of thissub-rule shall be computed from the commencement of the imprisonment after theconviction and for this purpose, intermittent periods of imprisonment, if any, shallbe taken into account.
