Section 52(29) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(29)The Inquiry Officer, where it is not himself 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 sub-regulation (28);(b)the written statement of defence, if any, submitted by the employee referred to in sub regulation (20);(c)the oral and documentary evidence produced in the course of the inquiry;(d)written briefs referred to in sub-regulation (25), if any, and(e)the orders, if any, made by the Competent Authority and the Inquiry Officer in regard to the inquiry.
