Section 82(15) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(15)When the case in support of the charges is closed, the employee may be required to state his defence, orally or in writing, as he may prefer. If the defence is made orally, it shall be recorded and the employee shall be required to sign the record. In either case a copy of the statement of defence shall be given to the Presenting officer, if any, appointed.
