Section 11(1) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(1)The Disciplinary Authority, if it is not itself the inquiring authority may, for reasons to be recorded by it in writing, remit the case to the Inquiring Authority for further inquiry and report and the Inquiring Authority shall thereupon proceed to hold the further inquiry according to the provisions of regulation 10, as far as maybe.
