Section 14 in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
14. Common Proceedings.
(1)Where two or more employees are concerned in any case, the Commission or any authority competent to impose penalty of dismissal from service on all such employees may make an order directing that disciplinary action against all of hem may be taken in a common proceeding.Note - If the authorities competent to impose the penalty of dismissal on such employees are different, an order for taking disciplinary action in a common proceeding may be made by the highest of such authorities with the consent of the others.(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.
