Section 8(2) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
(2)The record of the proceedings in such cases shall include -(i)a copy of the intimation to the employee of the proposal to take action against him;(ii)a copy of the statement of imputations of misconduct or misbehaviour delivered to him;(iii)his representation, if any;(iv)the evidence produced during the inquiry;(v)the findings on each imputation of misconduct or misbehaviour; and(vi)the orders on the case together with reasons therefor.
