Section 25 in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
25. Revision.
(1)Notwithstanding anything contained in these regulations- (i) the Commission; or(ii)the Appellate Authority, within six months of the date of the order proposed to be revised; or(iii)any other authority specified in this behalf by the Commission by a general or special order, and within such time as may be prescribed in such general or special order;may at any time, either on its own motion or otherwise call for the records of any inquiry and revise any order made under these regulations from which an appeal is allowed, but from which no appeal has been preferred or from which no appeal is allowed, and may :(a)confirm, modify or set-aside the order; or(b)confirm, reduce, enhance or set aside the penalty imposed by the order, or impose any penalty where no penalty has been imposed; or(c)remit the case to the authority which made the order to or any other authority directing such authority to make such further inquiry as it may consider proper in the circumstances of the case; or(d)pass such other orders as it may deem fit :Provided that no order imposing or enhancing any penalty shall be made by any revising authority unless the employee concerned has been given a reasonable opportunity of making a representation against the penalty proposed and where it is proposed to impose any of the penalties specified in the clauses (vi) to (x) of regulation 9 or to enhance the penalty imposed by the order sought to be revised to any of the penalties specified in those clauses, and if an inquiry under regulation 10 has not already been held in the case, no such penalty shall be imposed except after an inquiry in the manner laid down regulation 10 subject to the provisions of regulation 15.(2)No proceeding for revision shall be commenced until after-(i)the exipry of the period of limitation for an appeal, or(ii)the disposal of the appeal, where any such appeal has been preferred.(3)An application for revision shall be dealt with in the same manner as if it were an appeal under these regulations.
