Section 7(4) in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010
(4)(i)The disciplinary authority shall in all cases for the purpose of enquiry appoint an inquiring authority and forward to it (a)a copy of articles of charge and the statement of the imputations of misconduct or misbehaviour;(b)a copy of the statement of witnesses, if any;(c)evidence proving the delivery of the document referred to in sub-rule (2) to the employee.(ii)Where the disciplinary authority appoints an inquiring authority for holding an inquiry into the articles of charge, it may, by an order appoint an employee to be known as "Presenting Officer" to present on its behalf the case in support of the articles of charge.
