Section 31(2) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(2)Notwithstanding anything contained in clause (b) of sub-rule (1), if in a case itis proposed after considering the representation, if any, made by the Member of theService under clause (a) of that sub-rule, to withhold increments of pay and suchwithholding of increments is likely to affect adversely the amount of pensionpayable to the Member of the Service or to withhold increments of pay for a periodexceeding three years or to withhold increments of pay with cumulative effect forany period, an inquiry shall be held in the manner laid down in sub-rules (3) to (23)of Rule 29, before making any order imposing on the Member of the Service anysuch penalty.
