Section 11(4) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(4)If the Disciplinary Authority having regard to its findings on all or any of the articles of charge is of the opinion that any of the penalties specified in clauses (i) to (v) of regulation 9 should be imposed on the employee it shall, notwithstanding anything contained in regulation 12, make an order imposing such penalty.
