Section 10(1) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(1)No order imposing any of the penalties specified in clauses (vi) to (x) of regulation 9 shall be made except after an inquiry held, as far as may be, in the manner provided in this regulation and regulation 11, or in the manner provided by the public Servants (Inquiries) Act, 1850 (37 of 1850), where such inquiry is held under that Act.
