(8)The record of the inquiry shall include :(i)the charges framed against the member of the service and the statement of allegations furnished to him under sub-rule (2);(ii)his written statement of defence, if any;(iii)the evidence recorded in the course of inquiry;(iv)the orders, if any, made by the State Government or the Appointing Authority and the report of the authority making the inquiry, in regard to the inquiry; and(v)a report setting out the findings on each charge and the reasons therefor.
