Section 10(3) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(3)Where it is proposed to hold an inquiry against an employee under this regulation 11, the Disciplinary Authority small draw up or cause to be drawn up-(i)the substance of the imputations of misconduct or misbehaviour into definite and distinct articles of change;(ii)a statement of the imputations of misconduct or misbehaviour in support of each article of change, which shall contain(a)a statement of all relevant facts including any admission or confession made by the employee;(b)a list of documents by which, and a list of witnesses by whom, the articles of change are proposed to be sustained.
