Section 18(2) in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010
(2)Orders passed under sub-rule (1) shall be given effect to by the authority which passed the original order and in doing so, it shall furnish to the employee concerned. a copy of the order passed by the Director of Local Bodies, Government of West Bengal.Standard Form of Charge SheetThe undersigned proposes to hold an inquiry under rule............. of the................. against Shri.......................... The substance of imputations of misconduct or misbehaviour in respect of which the inquiry is proposed to be held is set out in the articles of charge (Annexure I).
