Section 8(6) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(6)The punishing authority shall, where it is not the inquiring authority, forward to the inquiring authority :(i)a copy of the articles of charge and the statement of the imputations of misconduct or misbehaviour ;(ii)a copy of the written statement of defence, if any, submitted by the employee;(iii)a copy of the statement of witnesses, if any, referred to in sub- rule (3) ;(iv)evidence proving the delivery of documents required to be delivered to the employee under sub-rule (4) ;(v)a copy of the order appointing the "Presenting Officer".
