Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] Union of India - Subsection Section 15(i) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003 (i)where any penalty is imposed on the employee on the ground of conduct which has led to his conviction on a criminal charge, or
