Section 7(6) in The Maharashtra Local Authority Members Disqualification Rules, 1987
(6)The Commissioner or, as the case may be, Collector shall draw up or cause to be drawn up,-(i)the substance of the imputations of disqualification into definite and distinct articles of charge;(ii)a statement of the imputations of disqualifications in support of each article of charge, which shall contain -(a)a statement of all relevant facts including any admission or confession made by the councillor or the member, and(b)a list of documents by which, and a list of witnesses by whom, the articles of charge are proposed to be sustained.
