Section 82(8) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(8)The Inquiry Officer shall by notice in writing specify(a)the day on which the employee shall appear in person before the Inquiry Officer.(b)On the date fixed by the Inquiry Officer, the employee shall appear before the Inquiry Officer at the time, place and date specified in the notice.(c)The Inquiry Officer shall ask the employee whether he pleads guilty or as any defence to make and if he pleads guilty to any of the Articles of charge, the Inquiry Officer shall record the plea, sign the record and obtain the signature of the employee concerned thereon.(d)The Inquiry Officer shall return a finding of guilty in respect of those articles of charge to which the employee concerned pleads guilty.
