Section 25(5) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(5)(a)Subject to the provisions contained in sub-rule (7), an order of suspensionmade or deemed to have been made under this rule shall continue to remain in forceuntil it is modified or revoked by the authority competent to do so.(b)Where a Member of the service is suspended or is deemed to have beensuspended (whether in connection with any disciplinary proceeding or otherwise),and any other disciplinary proceeding is commenced against him during thecontinuance of that suspension, the authority competent to place him undersuspension may, for reasons to be recorded by him in writing, direct that theMember of the service shall continue to be under suspension until the terminationof all or any of such proceedings.(c)An order of suspension made or deemed to have been made under this rule mayat any time be modified or revoked by the authority which made or is deemed tohave made the order or by any authority to which that authority is subordinate.
