Section 2 in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
2. Definitions.
- In these regulations, unless the context otherwise requires:-(a)"Appointing authority" in relation to an employee means(i)the authority empowered to make appointments to the service of which the employee is for the time being a member or to the grade of the service in which the employee is for the time being included, or(ii)the authority empowered to make appointments to the post which the employee for the time being holds, or the authority which appointed the employee to such service, grade or post, as the case may be, whichever authority is the highest authority;(b)"Chairman" means the Chairman appointed under sub-section (3) of Section 4 of the Khadi and Village Industries Commission Act, 1956 (hereinafter referred to as the Act);(c)"Chief Executive Officer" means the Chief Executive Officer appointed under clause (d) of sub-section (2) of Section 4 of the Act;(d)"Commission" means the Khadi and Village Industries Commission, established under Section 4 of the Act;(e)"Disciplinary authority" means the authority competent under these regulations to impose on an employee any of the penalties specified in clauses (i) to (v) of requlation 9 institute disciplinary proceedings against any employee for the imposition of any of the penalties mentioned in clauses (vi) to (x) of regulation 9 notwithstanding that such disciplinary authority is not competent vide these regulations to impose any of the latter penalties;(i)"Employee" means any person appointed by the Commission to any service or post in connection with the affairs of the Commission, including the employees whose services are placed by the Commission at the disposal of a Company, Board, Bank, local authority, an organisation, State Government or the Central Government notwithstanding the fact that his salary is drawn from sources other than that of the Commission;(g)"Financial Adviser" means the Financial Adviser appointed under clause (c) of sub-section (2) of Section 4 of the Act;(h)"Schedule" means the Schedule to these regulations;
