Section 7(9) in Haryana Civil Services (Punishment and Appeal) Rules, 2016
(9)The punishing authority shall, where it is not itself the inquiry officer, forward to the inquiry officer-(i)a copy of the articles of charge(s) and the statement of the imputation of misconduct or misbehaviour;(ii)a copy of written statement of defence, if any submitted by the charged person;(iii)a copy of the statement of witnesses, if any, referred to in sub-rule (3);(iv)evidence proving the delivery of the documents required to be delivered to the charged person under sub-rule (4);(v)a copy of the order appointing the Presenting Officer.
