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[Cites 0, Cited by 0] [Section 28] [Entire Act]

NCT Delhi - Subsection

Section 28(2) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012

(2)without prejudice to the provisions of sub-rule (1) the High Court may direct aDistrict Judge to institute disciplinary proceedings against any Member of theService on whom the District Judge is competent to impose under these rulesany of the penalties specified in Rule 26.