Section 52(3) in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
(3)Where it is proposed to hold an inquiry against an officer and other employee under this regulation, the disciplinary authority shall draw up or cause a case to be drawn up containing-(i)the substance of the imputations of misconduct or misbehaviour into definite and distinct articles of charge;(ii)a statement of the imputations of misconduct or misbehaviour in support of each article of charge, which shall contain-(a)a statement of all relevant facts including any admission or confession made by the officer and other employee;(b)a list of documents by which, and a list of witnesses by whom, the articles of charge are proposed to be sustained.
