Section 29(7) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(7)The Member of the Service shall appear in person before the InquiringAuthority on such day and at such time within ten working days from the dateof receipt by the Inquiring Authority of the articles of charge and the statementof the imputations of misconduct or misbehaviour, as the Inquiring Authoritymay, by notice in writing, specify, in this behalf, or within such further time,not exceeding ten days, as the Inquiring Authority may allow.
