Section 82(5) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(5)The Competent Authority shall, where it is not the Inquiry Officer, forward to the Inquiry Officer;(i)a copy of the articles of charges and statements of imputations of misconduct or misbehavior;(ii)a copy of the written statement of defence, if any submitted by the employee;(iii)a list of documents by which and list of witnesses by whom the articles of charge are proposed to be substantiated;(iv)a copy of statements of the witnesses, if any;(v)evidence providing the delivery of articles of charge under sub-regulation (3);(vi)a copy of the order appointing the 'Presenting Officer' in terms of sub-regulation (6).
