Section 4(4) in The Cyber Regulations Appellate Tribunal (Procedure For Investigation Of Misbehaviour Or Incapacity Of Presiding Officer) Rules, 2003
(4)The President shall forward to the Judge a copy of-(a)the articles of charges against the Presiding Officer concerned and the statement of imputations;(b)the statement of witnesses, if any; and(c)material documents relevant to the inquiry.
