Section 29(20) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(20)If the Member of the Service to whom a copy of the articles of charge hasbeen delivered, does not submit the written statement of defence on or beforethe date specified for the purpose or does not appear in person before theInquiring Authority or otherwise fails or refuses to comply with the provisionsof this rule, the Inquiring Authority may hold the inquiry ex parte.
