Section 25(6) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(6)An order of suspension made or deemed to have been made under this rule shallbe reviewed by the authority competent to modify or revoke the suspension, beforeexpiry of ninety days from the effective date of suspension, on the recommendationof the Review Committee constituted for the purpose and pass orders eitherextending or revoking the suspension. Subsequent reviews shall be made beforeexpiry of the extended period of suspension. Extension of suspension shall not befor a period exceeding one hundred and eighty days at a time.
