Section 10 in Canara Bank Officer Employees' (Discipline and Appeal) Regulations, 1976
10. [ The Inquiring Authority while adjourning the case as in sub-regulation (9), shall also record by an order that the Officer employee may for the purpose of preparing defence -] [Amended w.e.f. 26.08.2000 vide Circular No.182/2000 dated 13.09.2000.]
(i)Complete inspection of the documents as in the list furnished to him immediately and in any case not exceeding 5 days from the date of such order if he had not done so earlier as provided for in the proviso to sub regulation (3);(ii)submit a list of documents and witnesses that he wants for the inquiry;(iii)give a notice within ten days of the order or within such further time not exceeding ten days as the Inquiring Authority may allow for the discovery or production of the documents referred to in item (ii).Note. - The relevancy of the documents and the examination of the witnesses referred to in item (ii) shall be given by the officer employee concerned.
