Section 9(5) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(5)Where the Commission grants the permission applied for subject to any conditions or refuses such permission, the applicant may, within 30 days of the receipt of the order of the Commission to that effect make a representation against any such condition or refusal and the Commission may make such orders thereon as it deems fit :Provided that no order other than an order can celling such condition or granting such permission without any conditions shall be made under this sub-regulation without giving the pensioner making the representation an opportunity to show cause against the order proposed to be made.
