Section 18(2) in The Delhi Police (Punishment and Appeal) Rules, 1980
(2)The procedure in such ex-parte proceeding shall, as far as possible, conform to the procedure laid down in Rule 16 above provided that the defaulter shall be deemed-(a)not to have admitted the misconduct contained in the summary of allegations, and(b)to have entered a plea of not guilty to the charges framed against him.Provided further that if the accused officer subsequently appears or wants to take part in the disciplinary proceedings at any stage during the course of proceedings, he shall be permitted to do so. He shall, however, not be entitled to claim do novo proceedings or to recall for cross-examination any witness, whose evidence has already been recorded. He shall be entitled to the inspection of the departmental file and to take notes of the proceedings, which have taken place in his absence.
