Section 14(23) in Central Civil Services (Classification, Control & Appeal) Rules, 1965
(23)(i)After the conclusion of the inquiry, a report shall be prepared and it shall contain-(a)the articles of charge and the statement of the imputations of misconduct or misbehaviour;(b)the defence of the Government servant in respect of each article of charge;(c)an assessment of the evidence in respect of each article of charge;(d)the findings on each article of charge and the reasons therefor.
