Section 10(8) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(8)(a)The employee may take assistance of any other employee posted in any office either at his headquarters or at the place where the inquiry is held, to present the case on his behalf, but may not engage a legal practitioner for the purpose, unless the Pensenting Officer appointed by the Disciplinary Authority is a legal practitioner, or, the Disciplinary Authority, having regard to the circumstances of the case, so permits:Provided that the employee may take the assistance of any other employee posted at any other station, if the Inquiring Authority having regard to the circumstance of the case, and for reasons to be recorded in writing so permits.(b)The employee may also take the assistance of a retired employee to present the case on his behalf, subject to such conditions as may be specified by the Commission from time to time by general or special order in this behalf.
