Section 30(4) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(4)If the Disciplinary Authority having regard to its findings on all or any of thearticles of charge is of the opinion that any of the penalties specified in clauses (i)to (iv) of rule 26 should be imposed on the Member of the Service, it shall,notwithstanding anything contained in rule 31, make an order imposing suchpenalty:Provided that in every case where the Disciplinary Authority is not the AppointingAuthority and if it is necessary to consult the Appointing Authority, the record ofthe inquiry shall be forwarded by the Disciplinary Authority to the AppointingAuthority for its advice and such advice shall be taken into consideration beforemaking any order imposing any penalty on the Member of the Service.
