Section 14(1) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(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.
