Section 28 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
28. Authority to institute proceedings:-
The High Court, by general or special order, may—(1)institute disciplinary proceedings against any Member of the Service(2)without prejudice to the provisions of sub-rule (1) the High Court may direct aDistrict Judge to institute disciplinary proceedings against any Member of theService on whom the District Judge is competent to impose under these rulesany of the penalties specified in Rule 26.(3)A District Judge competent under these rules to impose any of the penaltiesspecified in clauses (i) to (iv) of Rule 26 may institute disciplinary proceedingsagainst any Member of the Service for the imposition of any of the penaltiesspecified in clauses (v) to (ix) of Rule 26 notwithstanding that District Judge isnot competent under these rules to impose any of the later penalties.EXPLANATION—On the conclusion of the inquiry or receipt of the inquiryreport if the District Judge comes to the conclusion that a minor penalty willmeet requirement of the case it will be well within his competence to imposethe minor penalty without seeking the approval of the High Court which iscompetent to impose a major penalty on the member of the Service concerned.
