Section 7(3) in Haryana Civil Services (Punishment and Appeal) Rules, 2016
(3)Where it is proposed to hold an inquiry against a Government employee under this rule, the punishing authority shall draw up or cause to be drawn up-(i)the substance of imputation of misconduct or misbehaviour into definite and distinct statement of charges;(ii)a statement of imputation of misconduct or misbehaviour in support of each statement of charge, which shall contain-(a)a statement of all relative facts including any admission or confession made by the Government employee;(b)a list of documents by which and a list of witnesses by whom, the statement of charges are proposed to be sustained.
