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[Cites 0, Cited by 0] [Section 10(21)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(21)(b) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

(b)The Disciplinary Authority to which the records are so forwarded may act on the evidence on the record or may, if it is of the opinion that further examination of any of the witnesses is necessary in the interests of justice, recall the witnesses and examine, cross-examine and re-examine the witnesses and may impose on the employee such penalty as it may deem fit in accordance with these regulations.