Section 35(1) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(1)Except where the penalty is imposed by the High Court, a Member of aService may file an appeal within forty-five days of the communication ofthe decision of the imposition of penalty on a member of Service underRule 27.Provided that the High Court may in its discretion entertain an applicationafter a period of 45 days on being satisfied that the reasons for delay werebeyond the control of the member of Service or was prevented from filingsuch appeal in time for any sufficient cause.
