Section 16(2) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
(2)As soon as the records relating to the allegations of corruption against an officer or servant are received the Tribunal shall frame appropriate charges, communicate them to the officer or servant concerned together with information as to the date of enquiry into the charges and a list of witnesses likely to be examined in respect of each of the charges. The tribunal shall immediately before each witness is examined by the prosecution, furnish the person charged, a copy of any statement taken from the witness which forms the basis on which the tribunal has framed the charges or charges against him. At the enquiry oral evidence shall be heard and the person charged shall be entitled to cross-examine the witness, to give evidence in person and to have such witnesses called as he may wish provided that the Tribunal may for special and sufficient reasons to be recorded in writing refuse to call a witness. After the enquiry has been completed the person charged shall be entitled to put in, if he so desires, a written statement of his defence or argue the case in person or through a pleader. The proceedings shall contain sufficient records of the evidence and statement of the findings and the grounds thereof.
