Section 3(4) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978
(4)(a)On receipt of the written statement of defence, the Managing Committee may itself inquire into such of the articles of charge as are not admitted or if it considers it necessary so to do appoint under sub-rule (1) an inquiring authority for the purpose, and where all the articles of charge have been admitted by the employee in his written statement of defence, the Managing Committee shall record its finding on each charge after taking such evidence as it may think fit and shall act in the manner laid down in Rule 4.(b)If no written statement of defence is submitted by the employee within the specified period, the Managing Committee may itself inquire into the articles of charge or may, if it considers necessary so to do, appoint under sub-rule (1) an inquiring authority for the purpose.(c)Where the Managing Committee itself inquires into the articles of charge or appoints an inquiring authority for holding an inquiry into such charge, it may, by an order, appoint a Presenting Officer to present, on its behalf, the case in support of the articles of charge.
