Section 7 in Ministry Of Industry, Khadi And Village Industries Commission Group `A' And Group `B' Posts Recruitment Rules, 1998
7. Liability to undergo training.
- Any person appointed under the provisions of these rules shall be liable to undergo such training and be detailed on courses of instruction in India as the Commission may decide from time to time. Any person detailed for training or course, the duration of which is six months or more or any person detailed for training out side India or with private firms or factories in India, irrespective of the duration of the training, shall be liable to refund in full the expenses or cost of training, if, for any reason, during the training or within a period of three years after the completion of such training he opts to discontinue his service.
