Section 82(21) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(21)(i)On the conclusion of the inquiry the Inquiry Officer shall prepare a report which shall contain the following:(a)a gist of the articles of charge and the statement of the imputations of misconduct or misbehavior;(b)a gist of the defence of the employee in respect of each article of charge;(c)an assessment of the evidence in respect of each article of charge;(d)the findings on each article of charge and the reasons therefor.Explanation: - If, in the opinion of the Inquiry Officer the proceedings of the inquiry establish any article of charge different from the original article of charge, it may record its findings on such article of charge.Provided that the findings on such article of charge shall be recorded unless the employee has either admitted the facts on which such article of charge is based or has had a reasonable opportunity of defending himself against such article of charge.(ii)The Inquiry Officer, where it is not itself the Competent Authority, shall forward to the Competent Authority the records of inquiry which shall include -(a)the report of the inquiry prepared by it under clause (i);(b)the written statement of defence, if any, submitted by the employee referred to in sub regulation (15);(c)the oral and documentary evidence produced in the course of the inquiry;(d)written briefs referred to in sub-regulation (18), if any, and(e)the orders, if any, made by the Competent Authority and the Inquiry Officer in regard to the inquiry.
