Section 29(8) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(8)(a)The Member of the Service may take the assistance of any other Memberof the Service posted in any office either at his headquarters or at the placewhere the inquiry is held, to present the case on his behalf, but may not engagea legal practitioner for the purpose, unless the Presenting Officer appointed bythe Disciplinary Authority is a legal practitioner, or, the disciplinary authority,having regard to the circumstances of the case, so permits;Provided that the Member of the Service may take the assistance of any otherMember of the Service posted at any other station, if the Inquiring Authorityhaving regard to the circumstances of the case, and for reasons to be recorded inwriting, so permits.Note: The Member of the Service shall not take the assistance of any otherMember of the Service who has three pending disciplinary cases on hand inwhich he has to give assistance.(b)The Member of the Service may also take the assistance of a retiredMember of the Service to present the case on his behalf, subject to suchconditions as may be specified by the President from time to time by general orspecial order in this behalf.
