Section 6(5) in National Housing Bank Employees' Regulations, 1994
(5)The Disciplinary Authority shall, where it is not the inquiring authority, forward to the inquiring authority;(i)a copy of the articles of charges and statements of imputations of misconduct or misbehaviour;(ii)a copy of the written statement of defence, if any, submitted by the employee;(iii)a list of documents by which and list of witnesses by whom the articles of charge are proposed to be substituted.(iv)a copy of statements of the witness, if any;(v)evidence proving the delivery of articles of charge under sub-regulation (3);(vi)a copy of the order appointing the Presenting Officer in terms of sub-regulation (6).
