Section 19(2) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005
(2)The record of the proceedings in such cases shall include-(i)a copy of the intimation to the Government Servant of the proposal to take action against him;(ii)a copy of the statement of imputations of misconduct or misbehaviour delivered to him;(iii)his representation if any;(iv)the evidence produced during the inquiry;(v)the advice of the Commission, if any;(vi)the findings of each imputation of misconduct or misbehaviour; and(vii)the orders on the case together with the reasons therefor.
