- At the commencement of the inquiry the charge shall be read over to the pleader or the Mukhtar. His written reply shall then be read out and he shall be called upon to supplement his written reply and to plead orally to the charge, if he so desires.The Inquiring Officer at any stage of the inquiry may put such question to the complainant, the pleader or the Mukhtar, or any witness as he may deem necessary and proper. It shall be open to the Inquiring Officer at any stage of the inquiry to amend the charge on his own motion or on an application by a party or to allow an amendment of the written reply. An amendment of the complaint, unless it be of a formal nature, shall be made only with the approval of the District Judge.
