Section 37(4) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(4)The Convener of the Inquiry Committee shall forward to the employee or the Head, as the case may be a summary of the proceedings and copies of statements of witnesses, if any, by registered post acknowledgement due within four days of completion of the above steps and allow him a time of seven days to offer his further explanation, if any.
