Section 33(1) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(1)Where two or more Member of the Services are concerned in any case, thePresident or any other authority competent to impose the penalty of dismissal fromservice on all such Member of the Services may make an order directing thatdisciplinary action against all of them may be taken in a common proceeding.NOTE-If the authorities competent to impose the penalty of dismissal on suchMember of the Services are different, an order for taking disciplinary action in acommon proceeding may be made by the highest of such authorities with theconsent of the others.
