Section 30(3) in The Khadi And Village Industries Commission Rules, 1957
(3)[ The Chairman, the Chief Executive Officer and any other officer duly authorised by the Commission may, after prior consultation with the Financial Adviser, write off losses up to an amount indicated below against each falling under any or all of the Categories mentioned under sub-rule (1) above:(a)Chairman - Up to Rs. 4,000(b)Chief Executive Officer-Up to Rs. 2,000(c)Any other officer authorised by the Commission-Up to Rs. 1,000.]Exception. - Nothing contained in this rule shall apply to losses occasioned by irrecoverable loans. Sanction of the Government shall be obtained before such losses are written off.
