Section 12(3) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(3)The record of the proceedings in such cases shall include(i)a copy of the intimation to the employee of the proposal to take action against him;(ii)a copy of the statement of imputations of misconduct or misbehaviour delivered to him;(iii)his representation, if any;(iv)the evidence produced during the enquiry;(v)the finding on each imputation of misconduct or misbehaviour ; and(vi)the orders on the case together with the reasons therefore.
