Section 27 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
27. Disciplinary Authorities:-
(1)The High Court may impose any of the penalties specified in Rule 26 on anyMember of the Service.(2)Without prejudice to the provisions of sub-rule (1) the District Judge mayimpose any of the penalties specified in Rule 26 on any Member of the Serviceof which he is the Appointing Authority.(3)The District Judge shall also be empowered to impose any of the penaltiesenumerated in clauses (i) to (iv) of Rule 26 on any Member of the Service ofwhich High Court is the Appointing Authority.
