Section 10(11) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(11)The Inquiring Authority shall, if the employee fails to appear within the specified time or refuses or omits to plead, require the Presenting Officer to produce the evidence by which he proposes to prove the articles of charge, and shall adjourn the case to a later date no exceeding thirty days, after recording an order that the employee may, for the purpose of preparing his defence(i)inspect within five days of the order or within such further time not exceeding five days as the Inquiring Authority may allow, the documents specified in the list referred to in sub-regulation (3);(ii)submit a list of witnesses to be examined on his behalf;Note. - If the employee applies orally or in writing for the supply of copies of the statements of witnesses mentioned in the list referred to in sub-regulation (3), the Inquiring Authority shall furnish him with such copies as early as possible and in any case not later than three days before the commencement of the examination of the witnesses on behalf of the Disciplinary Authority.(iii)give a notice within ten days of the order or within such further time not exceeding ten days as the Inquiring Authority may allow, for the discovery or production of any documents which are in the possession of the commission but not mentioned in the list in the list referred to in sub-regulation (3).Note - The employee shall indicate the relevance of the documents required by him to be discovered or produced by the Commission.
