Section 15 in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
15. Special procedure in certain cases.
- Notwithstanding anything contained in regulations 10 to regulation 14(i)where any penalty is imposed on the employee on the ground of conduct which has led to his conviction on a criminal charge, or(ii)where the Disciplinary Authority is satisfied for reasons to be recorded by it in writing that it is not reasonably practicable to hold an inquiry in the manner provided in these regulations, or(iii)where the Commission is satisfied that in the interest of the security of the State, it is not expedient to hold any inquiry in the manner provided in these regulations.The Disciplinary Authority may consider the circumstances of the case and make such orders thereon it deems fit :Provided that the employee may be given an opportunity of making representation on the penalty proposed to be imposed before any order is made in a case under clause (i).
