Section 29(16) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(16)When the case for the Disciplinary Authority is closed, the Member of theService shall be required to state his defence, orally or in writing, as he mayprefer. If the defence is made orally, it shall be recorded and the Member of theService shall be required to sign the record. In either case, a copy of thestatement of defence shall be given to the Presenting Officer, if any, appointed.
