Section 14(2) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(2)Any such order shall specify(i)the authority which may function as the Disciplinary Authority for the purpose of such common proceeding;(ii)the penalties specified in regulation 9 which such Disciplinary Authority shall be competent to impose;(iii)whether the procedure laid down in regulation 10 and regulation 11 or regulation 12 shall be followed in the proceeding.
