Section 29(4) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(4)The Disciplinary Authority shall deliver or cause to be delivered to theMember of the Service a copy of the articles of charge, the statement of theimputations of misconduct or misbehaviour and a list of documents andwitnesses by which each article of charges is proposed to be sustained and shallrequire the Member of the Service to submit, within such time as may bespecified, a written statement of his defence and to state whether he desires tobe heard in person.
