Section 33(2) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012

[Cites 0, Cited by 0] [Section 33] [Entire Act]

(2)Any such order shall specify-

(i)the authority which may function as the Disciplinary Authority for the purpose

of such common proceeding;

(ii)the penalties specified in rule 26 which such Disciplinary Authority shall be

competent to impose;

(iii)whether the procedure laid down in rule 29 and rule 30 or rule 31 shall be

followed in the proceeding.

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