Section 59(7) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
(7)Any inquiry initiated by the Complaints Committee under sub-regulation (6) pursuant to any such complaint shall be deemed to be an inquiry within the meaning of regulation 61 and accordingly:(i)the Complaints Committee shall be deemed to be an Inquiry Officer appointed with respect to such complaint and shall have all the powers, functions and duties of an inquiry officer as provided in that regulation;(ii)the proceedings shall be held, as far as may be, in accordance with that regulation, subject to the following modifications, namely: -(a)that the charges shall be framed and communicated to the employee by the Complaints Committee (instead of the Disciplinary Authority) under sub-regulation (3) thereof; and(b)the written statement of defence of the employee shall be sent to the Complaints Committee (instead of to the Disciplinary Authority).(iii)the findings of the Complaints Committee shall be in the form of a report, which complies with the requirements of sub-regulation (9) of regulation 61 and such report shall be deemed to be an inquiry report for the purposes of these regulations.
