Section 7(1) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(1)The Commission or any other empowered by it by general or special order may(a)institute disciplinary proceedings against any employee;(b)direct a Disciplinary Authority to institute disciplinary proceedings against any employee on whom that Disciplinary Authority is competent to impose under these regulations any of the penalties specified in regulation 9.
