Section 3(10) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978
(10)The inquiring authority shall, if the employee fails to appear within the specified time or refuses or omits to plead, require the Prosecuting Officer to produce the evidence by which he proposes to prove the articles of charge and shall adjourn the case to a later date not exceeding thirty days after recording an order that the employee may, for the purpose of preparing his defence -(i)inspect within five days of the order or within such further time not exceeding five days as the inquiring authority may allow, the documents specified in the list referred to in sub-rule (2); and(ii)submit a list of witnesses to be examined on his behalf.Note - If the employee applies orally or in writing for the supply of the copies of the statements of witnesses mentioned in the list referred to in sub-rule (2), if any, the inquiring authority shall furnish him such copies as early as possible and in any case not later than three days before the commencement of the examination of the witnesses on behalf of the Managing Committee.
