Section 31(1) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(1)Subject to the provisions of sub-rule (4) of rule 30, no order imposing on aMember of the Service any of the penalties specified in clause (i) to (iv) of rule 26shall be made except after-(a)informing the Member of the Service in writing of the proposal to take actionagainst him and of the imputations of misconduct or misbehaviour on which it isproposed to be taken, and giving him reasonable opportunity of making suchrepresentation as he may wish to make against the proposal;(b)holding an inquiry in the manner laid down in sub-rules (3) to (23) of rule 29, inevery case in which the Disciplinary Authority is of the opinion that such inquiry isnecessary;(c)taking the representation, if any, submitted by the Member of the Service underclause (a) and the record of inquiry, if any, held under clause (b) into consideration;(d)recording a finding on each imputation or misconduct or misbehaviour; and(e)consulting the Appointing Authority where it is different from DisciplinaryAuthority where such consultation is necessary.
