Section 17(6) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(6)The Disciplinary Authority shall, where it is not the inquiring authority, forward the following records to the inquiring authority :-(i)A copy of the articles of charge with the statement of the imputations of misconduct or misbehaviour.(ii)A copy of the written statement of defence, if any, submitted by the Government Servant.(iii)A copy of the statement of witnesses, if any, specified in sub rule (3) of this rule.(iv)Evidence proving the delivery of the documents specified to in sub rule (3) to the Government Servant; and(v)A copy of order appointing the "Presenting Officer".
