Section 30(2) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(2)The Disciplinary Authority shall forward or cause to be forwarded a copy of thereport of the inquiry, if any, held by the Disciplinary Authority or where theDisciplinary Authority is not the Inquiring Authority, a copy of the report of theInquiring Authority together with its own tentative reasons for disagreement, if any,with the findings of Inquiring Authority on any article of charge to the Member ofthe Service who shall be required to submit, if he so desires, his writtenrepresentation or submission to the Disciplinary Authority within fifteen days,irrespective of whether the report is favourable or not to the Member of the Service.
