Section 3(8) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978
(8)If the employee who has not admitted any of the articles of charge in his written statement of defence, or has not submitted any written statement of defence, appears before the inquiring authority, such authority shall ask him whether he is guilty or has any defence to make and if he pleads guilty to any of the articles of charge, the inquiring authority shall record the plea, sign the record and; obtain the signatures of the employee thereon.
