Section 10(2) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(2)The record of the preceding in such case shall include, -(i)a copy of the intimation to an employee of the proposal to take action against him;(ii)a copy of the statement of imputation of misconduct or misbehaviour delivered to him ;(iii)his representation, if any ;(iv)the evidence produced during the inquiry ;(v)the findings of the punishing authority and also the report of the inquiring authority in case an inquiry has been held under clause (b) of sub-rule (1) ; and(vi)the orders on the case together with reasons therefor.
