Section 30(5) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(5)If the Disciplinary Authority having regard to its findings on all or any of thearticles of charge and on the basis of the evidence adduced during the inquiry is ofthe opinion that any of the penalties specified in clauses (v) to (ix) of rule 26 shouldbe imposed on the Member of the Service, it shall make an order imposing suchpenalty and it shall not be necessary to give the Member of the Service anyopportunity of making representation on the penalty proposed to be imposed:Provided that in every case where the Disciplinary Authority is not the AppointingAuthority, the record of the inquiry shall be forwarded by the DisciplinaryAuthority to the Appointing Authority and the Appointing Authority before makingan order imposing any such penalty on the Member of the Service shall take intoconsideration the inquiry report and recommendation of the Disciplinary Authority.
