Section 167(c) in Bihar Board's Miscellaneous Rules, 1958
(c)Defence. - If the officer charged can write, he should be permitted to submit his defence in writing. The defence submitted in writing should be attached to the proceedings. In cases of illiterate men the enquiring officer may himself record the defence. The written statement of defence should be submitted within a fortnight from the date of communication of the charges to the officer accused.
