Section 29(2) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(2)Whenever the Disciplinary Authority is of the opinion that there are groundsfor inquiring into the truth of any imputation of misconduct or misbehaviouragainst a Member of the Service, it may itself inquire into, or appoint under thisrule or under the provisions of the Public Servants (Inquiries) Act, 1850, as thecase may be, an authority to inquire into the truth thereof.Provided that where there is a complaint of sexual harassment within themeaning of rule 3 C of the Central Civil Services (Conduct) Rules, 1964, theComplaints Committee established in each Judicial District for inquiring intosuch complaints, shall be deemed to be the Inquiring Authority appointed bythe Disciplinary Authority for the purpose of these rules and the ComplaintsCommittee shall hold, if separate procedure has not been prescribed for thecomplaints committee for holding the inquiry into the complaints of sexualharassments, the inquiry as far as practicable in accordance with the procedurelaid down in these rules.EXPLANATION - Where the Disciplinary Authority itself holds the inquiry,any reference in sub-rule (7) to sub-rule (20) and in sub-rule (22) to theInquiring Authority shall be construed as a reference to the DisciplinaryAuthority.
