Section 6(10) in Punjab National Bank Officer Employees’ (Discipline & Appeal) Regulations, 1977
(10)The Inquiring Authority while adjourning the case as in sub regulation (9), shall also record by an order that the officer employee may for the purpose of preparing defense -(i)complete inspection of the documents as in the list furnished to him immediately and in any case not exceeding 5 days from the date of such order if he had not done so earlier as provided for in the proviso to sub-regulation (3);(ii)submit a list of documents and witnesses, that he wants for the inquiry;(iii)give notice within ten days of the order or within such further time not exceeding ten days as the Inquiring Authority may allow for the discovery or production of the documents referred to in item (ii)Note:The relevancy of the documents and the examination of the witnesses referred to in item (ii) shall be given by the officer employee concerned. (11) The Inquiring Authority shall, on receipt of the notice for the discovery or production of the documents, forward the same or copies thereof to the authority in whose custody or possession the documents are kept with a requisition for the production of the documents, on such date as may be specified.
