(a)The proceedings shall be drawn up in the prescribed form (vide Appendix K to the Board's Rules) and shall contain a sufficient record of evidence, a statement of the findings on each of the charges framed and the grounds thereof, a recital of the previous character of the person charged as recorded in his Service Book or in the office records, and a clear and definite finding as to the punishment to be inflicted.(Board's Rules, Article 167 (a).)(b)The State Government attach very great importance to the speedy disposal of departmental proceedings and besides directing that these should be dealt with promptly at all stages have prescribed a period of two weeks or the upper limit within which the enquiring officer, after cause has been shown by the person proceeded against, must dispose of the proceedings and submit his report.(Board's Rules, Article 167 (b).)(c)All or any of the provisions of sub-clause (a) of this article and of the preceding article may, in exceptional cases, for special and sufficient reasons to be recorded in writing, be waived where there is difficulty in observing their requirements and those requirements can be waived without injustice to the person charged.(Board's Rules, Article, 167 (c).)
