Section 7(2) in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010
(2)The disciplinary authority shall draw up or cause to be drawn up,(i)the substance of the imputations of misconduct or misbehaviour into definite and distinct articles of charge;(ii)a statement of imputations of misconduct or misbehaviour in support of each article of charge which shall contain (a)a statement of relevant facts including any admission or confession made by the employee;(b)a list of documents by which, and a list of witnesses by whom, the articles of charge are proposed to be sustained.
