Section 15 in The Public Servants (Inquiries) Act, 1850
15. Defence of accused— To be recorded only when written.—
When the case for the prosecution is closed, the person accused shall be required to make his defence, orally or in writing, as he shall prefer. If made orally, it shall not be recorded; if made in writing, it shall be recorded, after being openly read, and in that case a copy shall be given at the same time to the prosecutor.
