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Union of India - Section

Section 13 in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

13. Communication of Orders.

- Orders make by the Disciplinary Authority shall be communicated to the employee who shall also be supplied with a copy of its finding on each article of charge, or where the Disciplinary Authority is not the Inquiring Authority, a statement of the findings of the Disciplinary Authority together with brief reasons for its disagreement, if any, with the findings of the Inquiring Authority.