Section 14(3) in Central Civil Services (Classification, Control & Appeal) Rules, 1965
(3)Where it is proposed to hold an inquiry against a Government servant under this rule and rule 15, the disciplinary authority shall draw up or cause to be drawn up-(i)the substance of the imputations of misconduct or misbehaviour into definite and distinct articles of charge;(ii)a statement of the imputations of misconduct or misbehaviour in support of each article of charge, which shall contain-(a)a statement of all relevant facts including any admission or confession made by the Government servant;(b)a list of documents by which, and a list of witnesses by whom, the articles of charge are proposed to be sustained.
