Section 52(4) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(4)The Competent Authority shall, where it is not the Inquiry Officer, forward to the Inquiry Officer-(a)a copy of the articles of charges and statements of imputations of misconduct or misbehavior;(b)a copy of the written statement of defence, if any submitted by the employee;(c)a list of documents by which and list of witnesses by whom the articles of charge are proposed to be substantiated;(d)a copy of statements of the witnesses, if any;(e)evidence providing the delivery of articles of charge under sub-regulation (2);(f)a copy of the order appointing the 'Presenting Officer' in terms of sub-regulation (5).
