Section 29(1) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(1)No order imposing any of the penalties specified in clauses (v) to (ix) ofRule 26 shall be made except after an inquiry held, as far as may be, in themanner provided in this rule and rule 30, or in the manner provided by thePublic Servants (Inquiries) Act, 1850 (37 of 1850), where such inquiry is heldunder that Act.
