Section 6(10) in National Housing Bank Employees' Regulations, 1994
(10)(a)The inquiring authority shall, where the employee does not admit all or any of the articles of charge, furnish to such employee a list of documents by which and a list of witnesses by whom the articles of charge are proposed to be proved.(b)The inquiring authority shall also record an order that employee may for the purpose of preparing his defence--(i)inspect within five days of the order or within such further time not exceeding five days as the inquiring authority may allow the documents listed;(ii)submit a list of documents and witnesses that he wants for the inquiry;(iii)be supplied with copies of statements of witnesses, if any, recorded earlier and the inquiring authority shall furnish such copies not later than three days before the commencement of the examination of the witnesses by the inquiring authority;(iv)give a notice within ten days of the order or within such further time not exceeding ten days as the inquiring authority may allow for the discovery or production of the documents referred to in item (ii).Explanation. - The relevancy of the documents and the examination of the witnesses referred to in item (ii) shall be given by the employee concerned.
