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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

(3)Where the Disciplinary Authority is of the opinion that any of the penalties specified in clause (vi) to (x) of regulation 9 should be imposed on the employee, it shall replace the services of such employee at the disposal of the lending authority and transmit to it the proceedings of the inquiry for such action, as it may deem necessary.Part-VII AppealsSection 18 omitted by Notification No. G.S.R. 91(E) dated 19.02.2007 (w.e.f. 14.10.2004).
18. Orders against which no appeal lies.- Notwithstanding anythingcontained in this part, no appeal shall lie against -(i) any order made by the Commission;(ii) any order of an interlocutory nature or of the nature of a (step-in-aid of) the final disposal of a disciplinary proceeding, other than an order of suspension;(iii) any order passed by an Inquiring Authority in the course of an inquiry under regulation 10.