Section 86(iv) in University of Udaipur Teachers (Conditions of Service) Rules, 1976
(iv)If the delinquent teacher who has not admitted any of the articles of charge in the written statement of defence or has not submitted any written statement of defence appears before the Enquiring Authority such Authority shall ask him whether he admits charges or has any defence to make and if he admits to any of the articles of charge: the Enquiring Authority shall record the plea, sign the record and obtain the signature of the delinquent teacher thereon.
