Section 29(15) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(15)If it shall appear necessary before the close of the case on behalf of theDisciplinary Authority, the Inquiring Authority may, in its discretion, allow thePresenting Officer to produce evidence not included in the list given to theMember of the Service or may itself call for new evidence or recall and re-examine any witness and in such case the Member of the Service shall beentitled to have, if he demands it, a copy of the list of further evidence proposedto be produced and an adjournment of the inquiry for three clear days before theproduction of such new evidence, exclusive of the day of adjournment and theday to which the inquiry is adjourned. The Inquiring Authority shall give theMember of the Service an opportunity of inspecting such documents beforethey are taken on the record. The Inquiring Authority may also allow theMember of the Service to produce new evidence, if it is of the opinion that theproduction of such evidence is necessary, in the interests of justice.NOTE.- New evidence shall not be permitted or called for or any witness shallnot be recalled to fill up any gap in the evidence. Such evidence may be calledfor only when there is an inherent lacuna or defect in the evidence which hasbeen produced originally.
