Section 4(4) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(4)All references to Class-I, Class-II, Class-III and Class-IV in all rules, orders, regulations, instructions, schedules, notifications in force, immediately before the commencement of these regulations shall be construed as reference to Group "A" Group "B", Group "C" and Group "D" respectively and any reference to "Class or Classes" therein in this context shall be construed as reference to "Group or Groups", as the case may be.Part-III Appointing And Disciplinary Authorities
