Section 30 in The Khadi and Village Industries Commission Rules, 2006
30. Request for constitution of a Tribunal under section 19-B and for reference of question as a denial of liability to such Tribunal.
(1)On receipt of a representation under sub-rule (2) or a notice under sub-rule (4), of rule 29, the Commission shall forward a copy of such representation or, as the case may be, of the notice to the Central Government with a request that a Tribunal may be constituted for determining the question as to denial of liability to pay to the Commission as made in such representation or referred to in such notice.(2)On receipt of a request under sub-rule (1) the Central Government may constitute a Tribunal in accordance with the provisions of section 19-B of the Act and refer the question mentioned in such request to the Tribunal for decision.(3)The Tribunal so constituted shall, after making such inquiry as it may deem fit and after giving to the person denying liability and the Commission a reasonable opportunity of being heard and after considering such evidence as may be produced by such person and the Commission, decide the question whether and, if so, what sum is payable by such person to the Commission within three months from the date of publication in the Official Gazette of the notification, notifying the constitution of the Tribunal.(4)A copy of the decision of the Tribunal shall be forwarded to:(a)the Commission, where the decision of the Tribunal is in respect of a representation made under sub-rule (2) of rule 29 and if the decision declares any sum as payable to the Commission, the Commission may take action for having the sum recovered as an arrear of land revenue;(b)the authority by which such notice was issued, where the decision of the Tribunal is in respect of denial of liability referred to in a notice under sub-rule (4) of rule 29, for disposal of the proceedings concerned in accordance with such decision.
