Section 29(3) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(3)Where it is proposed to hold an inquiry against a Member of the Serviceunder this rule and rule 30, the Disciplinary Authority shall draw up or cause tobe drawn up-(i)the substance of the imputations of misconduct or misbehaviour into definiteand distinct articles of charge;(ii)a statement of the imputations of misconduct or misbehaviour in support ofeach article of charge, which shall contain-(a)a statement of all relevant facts including any admission or confession madeby the Member of the Service;(b)a list of documents by which, and a list of witnesses by whom, the articlesof charge are proposed to be sustained.
