(2)The disciplinary authority shall frame definite charges on the basis of the allegations on which the inquiry is proposed to be held. Such charges together with a statement of the allegations on which they are based shall be communicated in writing to the employee and he shall be required to submit within such time as may be specified by the disciplinary authority, a written statement indicating he admits the truth of all or any of the charges what explanation or defence, if any he lins to offer and whether he desires to be heard in person.
