Section 35(1) in The Khadi and Village Industries Commission Rules, 2006
(1)The Commission may, after prior consultation with the Financial Adviser, write off losses up to Rs.20,000 falling under category (a) and Rs.10,000 for categories (b) and (c) below,-(a)irrecoverable losses of stores or of public money due to theft, fraud or negligence;(b)loss of revenue or irrecoverable loans and advances; and(c)deficiencies and depreciation in the value of stores.
