Section 20(3) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(3)An employee may prefer an appeal against an order imposing any of the penalties specified in regulation 9 to the Commission, where no such appeal lies to it under sub-regulation (1) or sub-regulation (2), if such penalty is imposed by any authority other than the commission, on such employee in respect of his activities connected with his work as an office bearer of an association, federation or union, participating in the joint Consultation and Compulsory Arbitration Scheme.
