Section 3 in Bihar Framing of Articles of Charge against government servants Regulations, 2017
3. Drafting of article of charges
(1)Article of charges shall be in four parts.(2)In first part, the personal information's of the concerned Government servant shall be recorded.(3)Second part shall contain the substance of the imputations of misconduct or misbehavior as a definite and distinct articles of charge .(4)Third part shall contain a statement of the imputations of misconduct or misbehavior in support of each article of charge which shall contain a statement of all relevant facts including any admission or confession made by the government servant.(5)Fourth part shall contain a list of such document by which, and a list of such witnesses by whom, the articles of charge are proposed to be sustained.(6)An imaginary model articles of charge is enclosed as Appendix -1 for example.
