Section 3(21) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978
(21)(i)After the conclusion of the inquiry, a report shall be prepared and it shall contain-(a)the articles of charge and the statement of the imputation of misconduct or misbehaviour;(b)the defence of the employee 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 reason thereof;Explanation - If in the opinion of the inquiring authority the proceedings of the inquiry establish any article of the charge different from the original articles of the charge, it may record its findings on such article of charge.(ii)The inquiring authority where it is not the Managing Committee shall forward to the Managing Committee, the records of the inquiry, which shall include.(a)the report prepared by it under clause (i);(b)the written statement of defence, if any, submitted by employee;(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 employee, or both, during the course of the inquiry;(e)the orders, if any made by the Managing Committee and the inquiring authority in regard to the inquiry.
