Section 17(23) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005
(23)(i)After the conclusion of the inquiry, a record shall be prepared and it shall contain:-(a)the articles of charge and the statement of the imputations of misconduct or misbehaviour;(b)the defence of the Government Servant in respect of each article of charge.(c)an assessment of the evidence in respect of each article of charge,(d)the findings on each article of charge and the reasons thereof.Explanation. - If in the opinion of the inquiring authority the proceedings of the inquiry may establish any article of charge different from the original articles of the charge, he may record his findings on such article of charge:Provided that the findings on such article of charge shall not be recorded unless the Government Servant has either admitted the facts on which such article of charge is based or has had a reasonable opportunity of defending himself against such article of charge.(ii)The inquiring authority, where it is not itself the disciplinary authority, shall forward to the disciplinary authority the records of inquiry which shall include-(a)the report prepared by it under clause (i) of this sub rule;(b)the written statement of defence, if any, submitted by the Government Servant;(c)the oral and documentary evidence produced in the course of the inquiry;(d)written briefs, if any, filed by the Presenting Officer or the Government Servant or both during the course of the inquiry; and(e)the orders, if any, made by the disciplinary authority and the inquiring authority in regard to the inquiry.
