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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(5)(b) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

(b)If no written statement of defence is submitted by the employee the Disciplinary Authority may, itself inquire into the articles of charge, or may, if it considers it necessary to do so, appoint, under sub-regulation (2), an inquiring authority for the purpose.