Section 5(1)(c) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

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State of Uttar Pradesh - Subsection

Section 5(1)(c) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(c)a statement of imputations of misconduct or misbehaviour in support of each article of charge, which shall contain-

(i)a statement of relevant fact, including any admission or confession made by the official;

(ii)a list of documents by which, and a list of witnesses by whom, the articles of charge are proposed to be sustained.