Section 30(1) in The Khadi And Village Industries Commission Rules, 1957
(1)The Commission may, after prior consultation with the Financial Adviser, write off losses up to Rs. 10,000 falling under any or all of the following categories:(a)loss of irrecoverable value of stores or of public money due to theft, fraud etc;(b)loss of revenue or of irrecoverable advance other than loans; and(c)deficiency and depreciation in the value of stores;
