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[Cites 0, Cited by 0] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(3) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012

(3)The Disciplinary Authority shall consider the representation, if any, submittedby the Member of the Service and record its findings before proceeding further inthe matter as specified in sub-rules (4) and (5).