Section 29(18) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(18)The Inquiring Authority may, after the Member of the Service closes hiscase, and shall, if the Member of the Service has not examined himself,generally question him on the circumstances appearing against him in theevidence for the purpose of enabling the Member of the Service to explain anycircumstances appearing in the evidence against him.
