Section 29(17) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(17)The evidence on behalf of the Member of the Service shall then beproduced. The Member of the Service may examine himself in his own behalfif he so prefers. The witnesses produced by the Member of the Service shallthen be examined and shall be liable to cross-examination, re-examination andexamination by the Inquiring Authority according to the provisions applicableto the witnesses for the Disciplinary Authority.
