Section 79(d) in University of Udaipur Officers (Conditions of Service) Rules, 1976
(d)In case of joint departmental enquiry, any one or more delinquent officer/s fail/fails to appear without sufficient cause on the date fixed for the hearing of which he had the notice, the Enquiring Authority may proceed with the enquiry in the absence of such delinquent officer/s.(vii)At the conclusion of the inquiry, the inquiring Authority shall prepare a report of the inquiry, recording its findings on each of the charges together with reasons therefor. If in the opinion of such authority the proceedings of the inquiry establish charges different from those originally framed, it may record findings on such charges provided that findings on such charges shall be recorded unless the officer has admitted the facts constituting them or has had an opportunity of defending himself against them.(viii)The record of the inquiry shall include:-
