Section 6(8) in National Housing Bank Employees' Regulations, 1994
(8)(a)The inquiring authority shall by notice in writing specify the day on which the employee shall appear in person before the inquiring authority.(b)On the date fixed by the inquiring authority, the employee shall appear before the inquiring authority at the time, place and date specified in the notice.(c)The inquiring authority shall ask the charge sheeted employee whether he pleads guilty or has any defence to make and if he pleads guilty to any of the articles of charge, the inquiring authority shall record the plea, sign and record and obtain the signature of the employee concerned thereon.(d)The inquiring authority shall return a finding of guilt in respect of those articles of charge to which the employee concerned pleads guilty.
