Section 7(8) in Haryana Civil Services (Punishment and Appeal) Rules, 2016
(8)Where the punishing authority itself inquiries into any articles of charge(s) or appoints an inquiry officer for holding an inquiry into such charge(s), it shall by an order appoint a Government employee or a legal practitioner, to be known as the 'Presenting Officer' to present on its behalf the case in support of the statement of charges.
