Section 35(2) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(2)The appeal under sub-rule (1) shall be submitted to the District Judge, induplicate, giving each grounds of appeal separately accompanied by a copyof the order imposing the penalty. The District Judge shall forward the saidappeal to the High Court with his or her comments, alongwith a copy ofinquiry report, if any, within one week of the submission of appeal.
