Section 30 in The Khadi And Village Industries Commission Rules, 1957
30. Power to write off losses.
(1)The Commission may, after prior consultation with the Financial Adviser, write off losses up to Rs. 10,000 falling under any or all of the following categories:(a)loss of irrecoverable value of stores or of public money due to theft, fraud etc;(b)loss of revenue or of irrecoverable advance other than loans; and(c)deficiency and depreciation in the value of stores;(2)The Commission shall take suitable action against the persons responsible for the loss and [shall also send to the Government a detailed report together with the action taken against the person(s), if any, responsible for the lose. The cases involving losses not exceeding Rs. 1,000 shall not be reported to the Government unless there are in any case important features which merit detailed investigation and consideration] [Substitued by G.S.R. 1165, dated 14th October, 1959](3)[ The Chairman, the Chief Executive Officer and any other officer duly authorised by the Commission may, after prior consultation with the Financial Adviser, write off losses up to an amount indicated below against each falling under any or all of the Categories mentioned under sub-rule (1) above:(a)Chairman - Up to Rs. 4,000(b)Chief Executive Officer-Up to Rs. 2,000(c)Any other officer authorised by the Commission-Up to Rs. 1,000.]Exception. - Nothing contained in this rule shall apply to losses occasioned by irrecoverable loans. Sanction of the Government shall be obtained before such losses are written off.
