Section 15(10) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(10)The record of inquiry shall include,-(i)the charges framed against the Government servant and the statement of allegations furnished to him under sub-rule (3);(ii)his written statement of defence, if any ;(iii)the oral evidence taken in the course of the inquiry;(iv)the documentary evidence considered in the course of the inquiry;(v)the orders, if any, made by the Disciplinary Authority and the Inquiring Authority in regard to the inquiry; and(vi)a report setting out the findings on each charge and the reasons therefor.
