Section 2(a) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(a)"Appointing authority" in relation to an employee means(i)the authority empowered to make appointments to the service of which the employee is for the time being a member or to the grade of the service in which the employee is for the time being included, or(ii)the authority empowered to make appointments to the post which the employee for the time being holds, or the authority which appointed the employee to such service, grade or post, as the case may be, whichever authority is the highest authority;
