Section 7 in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
7. Authority to institute proceedings.
(1)The Commission or any other empowered by it by general or special order may(a)institute disciplinary proceedings against any employee;(b)direct a Disciplinary Authority to institute disciplinary proceedings against any employee on whom that Disciplinary Authority is competent to impose under these regulations any of the penalties specified in regulation 9.(2)A Disciplinary Authority competent under these regulations to impose any of the penalties specified in clauses (i) to (v) of regulation 9 may institute disciplinary proceedings against any employee for the imposition of the any of penalties specified in clauses (vi) to (x) of regulation 9 notwithstanding that such disciplinary authority is not competent under these regulations to impose any of the later penalties.Part-IV Suspension
