Section 34(2) in The M.P. Municipal Service (Executive) Rules, 1973
(2)The record of the proceedings in such a case shall include-(i)a copy of the intimation to the member of the service of the proposed punishment against him;(ii)a copy of the statement of allegations communicated to him;(iii)his representation, if any;(iv)the order of the case together with the reasons therefor.
