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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(5)(a) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

(a)On receipt of the written statement of defence, the disciplinary authority may itself inquire into such of the articles of change as are not admitted, or if it considers it necessary to do so, appoint under sub-regulation (2), an Inquiring Authority for the purpose, and where all the articles of charge have been admitted by the employee in his written statement of defence, the Disciplinary Authority shall record its findings on each charge after taking such evidence as it may think fit and shall act in the manner laid down in regulation 11.