Section 17(6) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005
(6)The disciplinary authority shall, where it is not the inquiring authority, forward the following records to the inquiring authority-(i)a copy of the articles of charge and the statement of the imputations of misconduct or misbehaviour;(ii)a copy of the written statement of defence, if any, submitted by the government servant:(iii)a copy of the statement of witnesses, if any, specified in sub-rule (3) of this Rule.(iv)evidence proving the delivery of the documents specified to in sub-Rule (3) to the Government Servant; and(v)a copy of the order appointing the "Presenting officer".
