Section 28(3) in The Andaman and Nicobar Islands Real Estate (Regulation and Development) (General) Rules, 2016
(3)The appropriate Government shall forward to the Judge appointed under sub-rule (2), copies of,-(a)the statement of charges against the Chairperson or Member of the Authority or Appellate Tribunal, as the case may be; and(b)material documents relevant to the inquiry.
