Section 32(3) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(3)Where it is proposed to hold an enquiry against an employee under this rule and Rule 33, the disciplinary authority shall draw up or cause to the drawn up-(i)the substance of the imputation of misconduct or misbehavior into definite and distinct articles of charge ;(ii)a statement of imputation of misconduct or misbehavior in support of each article or charge, which shall contain-(a)statement of all relevant facts including any admission or confession made by the employee ;(b)a list of documents by which, and a list of witnesses by whom the articles of charge are proposed to be sustained.
