Section 2 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
2. Definitions.
- In these regulations, unless the context otherwise requires,-(a)"Chairman" means the Chairman appointed under sub-section (3) of Section 4 of the Khadi and Village Industries Commission Act, 1956 (hereinafter referred to as the Act);(b)"Chief Executive Officer" means the Chief Executive Officer appointed under clause (d) of sub-section (2) of Section 4 of the Act;(c)"Commission" means the Khadi and Village Industries Commission established under Section 4 of the ;(d)"Competent authority" means the Appointing authority or Disciplinary authority as defined under regulation 2 of the Khadi and Village Industries Commission Employees (Classification, Control and Appeal) Regulations, 2003 or any other authority declared by the commission as such from time to time.(e)"Employee" means any person appointed by the Commission to any service or post in connection with the affairs of the Commission;including the employees whose services are placed by the Commission at the disposal of a Company, Board, Bank, local authority, an organisation, State Government or the Central Government not-withstanding the fact that his salary is drawn from sources other than that of the Commission.(f)"Member of the family" in relation to an employee includes.(i)the wife or husband, as the case maybe, of the employee, whether residing with the employee or not but does not include a wife or husband, as the case may be, separated from the employee by a decree or order of a competent court;(ii)son or daughter or step/son or step-daughter of the employee and wholly dependent on him, but does not include a child or step-child who is no longer in any way dependent on the employee or of whose custody the employee has been deprived by or under any law;(iii)Any other person related, whether by blood or marriage, to the employee or to the employee's wife or husband and wholly dependent on the employee.(g)"Prescribed authority "means.(i)Chairman, in the case of employees holding the post of Joint Chief Executive Officer, Deputy Chief Executive Officer and Principal Scientific Officer;(ii)The appointing authority, as defined in the Khadi and Village Industries Commission Employees (Classification, Control, and Appeal) Regulations, 2003, for other categories of employees.
