Section 9(8) in Assam Service (Discipline and Appeal) Rules, 1964
(8)The record of the inquiry shall include-(i)the charges framed against the Government servant and the statement of allegations furnished to him under sub-rule (2);(ii)His written statement of defence, if any;(iii)The oral evidence taken in the course of the inquiry;(iv)The documentary evidence considered in the course of the inquiry;(v)The orders, if any, made by the Disciplinary Authority and the Inquiring Authority in regard to the inquiry; and(vi)A report setting out the findings on each charge and the reasons therefore.
