Section 8(4) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(4)The punishing authority shall deliver or cause to be delivered to the employer a copy of the articles of charge, the statement of the imputations of misconduct or misbehaviour and a list of documents and witnesses by which each article of charge is proposed to be sustained and shall require the employee to submit, within such time as may be specified, a written statement of his defence and to state whether he desires to be heard in person.
