Section 29(9) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(9)If the Member of the Service who has not admitted any of the articles ofcharge in his written statement of defence or has not submitted any writtenstatement of defence, appears before the Inquiring Authority, such authorityshall ask him whether he is guilty or has any defence to make and it he pleadsguilty to any of the articles of charge, the Inquiring Authority shall record theplea, sign the record and obtain the signature of the Member of the Servicethereon.
