Section 16(2)(ii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

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Union of India - Subsection

Section 16(2)(ii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

(ii)if the borrowing authority is of the opinion that any of the penalties specified in clauses (vi) to (x) of regulation 9 should be imposed on the employee, it shall replace his services at the disposal of the Commission and transmit to it the proceedings of the enquiry and thereupon the Commission may, if it is the Disciplinary Authority, pass such orders thereon as it may deem necessary, or if it is not the Disciplinary Authority, submit the case to the Disciplinary Authority which shall pass orders on the case as it may deem necessary :

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Union of India - Subsection

Section 16(2)(ii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003