Section 12(2) in Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011
(2)In case of habitual defaulter, the competent officer shall be competent to take appropriate administrative action after recording a finding to this effect but not before giving a show cause notice and opportunity of hearing to the defaulting servant.Explanation.- For the purpose of this sub-section, a government servant shall be deemed to be habitual defaulter in case he incurs more than twenty five defaults in one year.
