Section 8(16) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(16)When the case for the punishing authority is closed, the employee shall be required to state his defence orally or in writing as he may prefer, if the defence is made orally it shall be recorded and the employee shall be required to sign the record, in other case, a copy of the statement of defence shall be given to the Presenting Officer, if any, appointed.
