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[Cites 0, Cited by 0] [Section 82(10)] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(10)(b) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(b)The Inquiry Officer shall also record an order that the employee may for the purpose of preparing his defence.
(i)inspect within five days of the order or within such further time not exceeding five days as the inquiring officer may allow, the documents listed;
(ii)submit a list of documents and witness that he wants for the inquiry;
(iii)be supplied with copies of statements or witnesses to be relied upon, if any, recorded earlier and the Inquiry Officer shall furnish such copies not later than three days before the commencement of the examination of the witnesses by the Inquiry Officer;
(iv)give a notice within ten days of the order or within such further time not exceeding ten days as the inquiring officer may allow for the discovery or production of the documents referred to in item (ii).