Section 8 in Canara Bank Officer Employees' (Discipline and Appeal) Regulations, 1976
8. (a) The inquiring Authority shall by notice in writing specify the day on which the officer employee shall appear in person before the inquiring authority.
(b)On the date fixed by the Inquiring Authority, the officer employee shall appear before the inquiring Authority at the time, place and date specified in the notice.(c)The Inquiring Authority shall ask the officer employee whether he pleads guilty or has any defence to make and if he pleads guilty to any of the articles of charge, the lnquiring Authority shall record the plea, sign the record and obtain the signature of the officer employee concerned thereon.(d)The inquiring Authority shall return a finding of guilt in respect of those articles of charge to which the officer employee concerned pleads guilty.
