Section 19(1) in The Delhi Police (Punishment and Appeal) Rules, 1980
(1)In all departmental enquiries in which the alleged misconduct is such as to merit a major punishment, if proved, the following records shall be kept;(a)Order Sheet.(b)A statement summarising the alleged misconduct i.e. the summary of allegations including the list of prosecution 'witnesses / documents.(c)Statements of P.Ws., if any.(d)Charge.(e)Statements of P.Ws., and court witnesses, if any.(f)Statements of the accused police officer.(g)A list of exhibit.(h)Findings of the Enquiry Officer.[***] [Clause (i) deleted by Notification No. F 5/81/85 Home (P) Estt. dated 4-9-1986.](i)[] [Clause (j) Renumbered (a) Clause (i) by Notification No. F 5/81/85 Home (P) Estt, dated 4-9-1986.] Final order of the disciplinary authority.]
