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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(5) in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003

(5)Unless otherwise provided by general or special orders of the Commission, no employee shall accept any fee for any work done by him for any private or public body or any private person without the sanction of the prescribed authority.Explanation. - The item 'fee' used here shall have the meaning assigned to it in Fundamental Rule 9 (6-A).