Section 33 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
33. Common proceedings:-
(1)Where two or more Member of the Services are concerned in any case, thePresident or any other authority competent to impose the penalty of dismissal fromservice on all such Member of the Services may make an order directing thatdisciplinary action against all of them may be taken in a common proceeding.NOTE-If the authorities competent to impose the penalty of dismissal on suchMember of the Services are different, an order for taking disciplinary action in acommon proceeding may be made by the highest of such authorities with theconsent of the others.(2)Any such order shall specify-(i)the authority which may function as the Disciplinary Authority for the purposeof such common proceeding;(ii)the penalties specified in rule 26 which such Disciplinary Authority shall becompetent to impose;(iii)whether the procedure laid down in rule 29 and rule 30 or rule 31 shall befollowed in the proceeding.
