Section 8(3) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(3)Where it is proposed to hold an inquiry against an employee under this rule and Rule 9, the punishing authority shall draw up or cause to be drawn up :-(i)the substance of the imputations of misconduct or misbehaviour into definite and distinct articles of charges ;(ii)a statement of imputations of misconduct or misbehaviour in support of each article of charges, which shall contain -(a)a statement of all relevant facts including any admission or confession made by the employee ;(b)a list of documents by which and a list of witness by whom the articles of charges are proposed to be sustained.
