Section 29(11) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(11)The Inquiring Authority shall, if the Member of the Service fails to appearwithin the specified time or refuses or omits to plead, require the PresentingOfficer to produce the evidence by which he proposes to prove the articles ofcharge, and shall adjourn the case to a later date not exceeding thirty days, afterrecording an order that the Member of the Service may, for the purpose ofpreparing his defence:(i)inspect within five days of the order or within such further time notexceeding five days as the Inquiring Authority may allow, the documentsspecified in the list referred to in sub-rule (3);(ii)submit a list of witnesses to be examined on his behalf;NOTE- If the Member of the Service applies orally or in writing for the supplyof copies of the statements of witnesses mentioned in the list referred to in sub-rule (3), the Inquiring Authority shall furnish him with such copies as early aspossible and in any case not later than three days before the commencement ofthe examination of the witnesses on behalf of the Disciplinary Authority.(iii)give a notice within ten days of the order or within such further time notexceeding ten days as the Inquiring Authority may allow, for the discovery orproduction of any documents which are in the possession of Government butnot mentioned in the list referred to in sub-rule (3).NOTE- The Member of the Service shall indicate the relevance of thedocuments required by him to be discovered or produced by the Government.
