Section 14(6) in Central Civil Services (Classification, Control & Appeal) Rules, 1965
(6)The disciplinary authority shall, where it is not the inquiring authority, forward to the inquiring authority-(i)a copy of the articles of charge and the statement of the imputations of misconduct or misbehaviour;(ii)a copy of the written statement of the defence, if any, submitted by the Government servant;(iii)a copy of the statements of witnesses, if any, referred to in sub-rule (3);(iv)evidence proving the delivery of the documents referred to in sub-rule (3) to the Government servant; and(v)a copy of the order appointing the "Presenting Officer".
