Section 17(9) in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981
(9)After the conclusion of the enquiry, a report shall be prepared and it shall contain-(a)the articles of charges and the statement of imputations of mis- conduct or misbehaviour;(b)the defence of the employee in respect of each article of charge; and(c)an assessment of the evidence in respect of each article or charge;(d)the finding on each article of charge and the reasons therefor.Explanation. - (i) If in the opinion of the inquiring authority the proceedings of the inquiry establish any article of charge different from the original articles of charge, it may record its findings on such article of charge :Provided that the findings on such article of charge shall not be recorded unless the employee has either admitted the facts on which such article of charge is based or has had a reasons opportunity of defending himself against such article of charge.(ii)The inquiring authority, where it is not itself the punishing authority, shall forward to the punishing authority the records of inquiry which shall include -(a)the report prepared by it under sub-rule (9).(b)the written statement of defence, if any, submitted by the 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 enquiry; and(e)the orders, if any, made by the punishing authority and the inquiring authority in regard to the inquiry.
