Section 29(5) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(5)(a)On receipt of the written statement of defence, the Disciplinary Authoritymay itself inquire into such of the articles of charge as are not admitted, or, if itconsiders it necessary so to do, appoint, under sub-rule (2), an InquiringAuthority for the purpose, and where all the articles of charge have beenadmitted by the Member of the Service in his written statement of defence, theDisciplinary Authority shall record its findings on each charge after taking suchevidence as it may think fit and shall act in the manner laid down in rule 30.(b)If no written statement of defence is submitted by the Member of theService, the Disciplinary Authority may itself inquire into the articles of charge,or may, if it considers it necessary to do so, appoint, under sub-rule (2), anInquiring Authority for the purpose.(c)Where the Disciplinary Authority itself inquires into any article of charge orappoints an Inquiring Authority for holding an inquiry into such charge, it may,by an order, appoint a Member of the Service or a legal practitioner, to beknown as the "Presenting Officer" to present on its behalf the case in support ofthe articles of charge.
