Section 34 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
34. Special procedure in certain cases:-
Notwithstanding anything contained in rule 29 to rule 33-(i)where any penalty is imposed on a Member of the Service on the ground ofconduct which has led to his conviction on a criminal charge, or(ii)where the Disciplinary Authority is satisfied for reasons to be recorded by it inwriting that it is not reasonably practicable to hold an inquiry in the mannerprovided in these rules, or(iii)where the President is satisfied that in the interest of the security of the State, itis not expedient to hold any inquiry in the manner provided in these rules,the Disciplinary Authority may consider the circumstances of the case and makesuch orders thereon as it deems fit:Provided that the Member of the Service may be given an opportunity of makingrepresentation on the penalty proposed to be imposed before any order is made in acase under clause (i):Provided further that the Appointing Authority shall be consulted, where suchconsultation is necessary, before any orders are made in any case under this rule.
