24. Grievance redressal in case of cancellation of Khadi Mark.
(1)The person or certified khadi institution aggrieved by the decision of cancellation of a Khadi Mark by the Central Khadi Mark Committee, may, within a period of thirty days from the date of such order, prefer an appeal before the Chairman of the Commission for revocation of suspension or, cancellation of the Khadi Mark, as the case may be.(2)The Chairman Khadi and Village Industries Commission, after giving a reasonable opportunity of hearing to the aggrieved person or certified khadi institution, shall, within a period of sixty days from the date of receipt of this appeal, dispose of the appeal.
