(1)The Central Khadi Mark Committee shall perform the following functions, namely:-(a)to issue, suspend, cancel and restore Khadi Mark registration;(b)to lay down procedures and methods for testing of khadi and khadi products;(c)to supervise and guide the Zonal Khadi Mark Committees and suggest the Commission on matters related to Khadi Mark;(d)to conduct audit or spot audit, inspection and the like related to Khadi Mark;(e)to receive any complaint filed by Institutions or certified khadi institution aggrieved by any of the activities or actions of accredited agencies or marketing agencies and take decision therein.(2)The Zonal Khadi Mark Committees shall perform the following functions, namely:-(a)to renew Khadi Mark registration issued by the Central Khadi Mark Committee to a person or a certified khadi institution;(b)to conduct or manage the programme for Khadi Mark process verification and sample testing to be done by accredited agencies;(c)to issue Khadi Mark tag or label to State and Divisional offices of the Commission or to the authorised agency appointed by the Commission for distribution;(d)to conduct audit or spot audits and inspections in relation to the Khadi Mark registration;(e)to perform such other function as may be assigned to it by the Central Khadi Mark Committee.
