Section 25(1) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(1)The Appointing Authority or any Authority to which it is subordinate or anyother authority empowered in that behalf by the High Court, by general or specialorder, may place a Member of the Service under suspension.(a)where a disciplinary proceeding against him is contemplated or is pending; or(b)where, in the opinion of the authority aforesaid, he has engaged himself inactivities prejudicial to the interest of the security of the State; or(c)where a case against him in respect of any criminal offence is underinvestigation, inquiry or trial.Provided that, where the order of suspension is made by an authority lowerthan the Appointing Authority, such Authority shall forthwith report to theAppointing Authority the circumstances in which the order was made.
