Section 29(23) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(23)(i)After the conclusion of the inquiry, a report shall be prepared and it shallcontain-(a)the articles of charge and the statement of the imputations of misconduct ormisbehaviour;(b)the defence of the Member of the Service in respect of each article ofcharge;(c)an assessment of the evidence in respect of each article of charge;(d)the findings on each article of charge and the reasons therefor.EXPLANATION- If in the opinion of the Inquiring Authority the proceedings ofthe inquiry establish any article of charge different from the original articles of thecharge, it may record its findings on such article of charge:Provided that the findings on such article of charge shall not be recorded unless theMember of the Service has either admitted the facts on which such article of chargeis based or has had a reasonable opportunity of defending himself against sucharticle of charge.(ii)The Inquiring Authority, where it is not itself the Disciplinary Authority, shallforward to the disciplinary authority the records of inquiry which shall include:-(a)the report prepared by it under clause (i).(b)the written statement of defence, if any, submitted by the Member of theService;(c)the oral and documentary evidence produced in the course of the inquiry;(d)written briefs, if any, filed by the Presenting Officer or the Member of theService or both during the course of the inquiry; and(e)the orders, if any, made by the Disciplinary Authority and the InquiringAuthority in regard to the inquiry.
