Section 29(14) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(14)On the date fixed for the inquiry, the oral and documentary evidence bywhich the articles of charge are proposed to be proved shall be produced by oron behalf of the Disciplinary Authority. The witnesses shall be examined by oron behalf of the Presenting Officer and may be cross-examined by or on behalfof the Member of the Service. The Presenting Officer shall be entitled to re-examine the witnesses on any points on which they have been cross-examined,but not on any new matter, without the leave of the Inquiring Authority. TheInquiring Authority may also put such questions to the witnesses as it thinks fit.
