Section 30(1) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(1)The Disciplinary Authority, if it is not itself the Inquiring Authority may, forreasons to be recorded by it in writing, remit the case to the Inquiring Authority forfurther inquiry and report and the Inquiring Authority shall thereupon proceed tohold the further inquiry according to the provisions of Rule 29, as far as may be.
