Section 10(23) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(23)(i)After the conclusion of the inquiryy, a report shall be prepared and it shall contain(a)the articles of charge and the statement of the imputations of misconduct or misbehaviour;(b)the defence of the employee in respect of each article of charge;(c)an assessment of the evidence in respect of each article of charge;(d)the findings on each article of charge and reasons therefore.Explanation. - If in the opinion of the Inquiring Authority the proceedings of the inquiry establish any article of charge different from the original articles of the charge, it may record its findings on such article of charge :Provided that the findings on such article of charge shall not be recorded unless the employee has either admitted the facts on which such article of charge is based or has had a reasonable opportunity of defending himself against such article of charge.(ii)The Inquiring Authority, where it is not itself the Disciplinary Authority, shall forward to the Disciplinary Authority the records of inquiry which shall include-(a)the report prepared by it under clause (i);(b)the written statement of defence, if any, submitted by the employee;(c)the oral and documentary evidence produced in the course of the inquiry;(d)written briefs, if any, filed by the Presenting Officer or the employee or both during the course of the inquiry; and(e)the orders, if any, made by the Disciplinary Authority and the Inquiring Authority in regard to the inquiry.
