Section 29(21) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(21)(a)Where a Disciplinary Authority competent to impose any of thepenalties specified in clause (i) to (iv) of rule 26 (but not competent to imposeany of the penalties specified in clauses (v) to (ix) of rule 26), has itselfinquired into or caused to be inquired into the articles of any charge and thatauthority, having regard to its own findings or having regard to its decision onany of the findings of any Inquiring Authority appointed by it, is of the opinionthat the penalties specified in clauses (v) to (ix) of rule 26 should be imposed onthe Member of the Service, that authority shall forward the records of theinquiry to such Disciplinary Authority as is competent to impose the lastmentioned penalties.(b)The Disciplinary Authority to which the records are so forwarded may acton the evidence on the record or may, if it is of the opinion that furtherexamination of any of the witnesses is necessary in the interests of justice,recall the witness and examine, cross-examine and re-examine the witness andmay impose on the Member of the Service such penalty as it may deem fit inaccordance with these rules.
