Section 63(3) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
(3)The record of the proceedings in such cases shall include:(a)A copy of the statement of imputations of lapses furnished to the employee;(b)The defence statement, if any, of the employee; and(c)The orders of the Disciplinary Authority together with the reasons therefor.
