Section 1972 in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
1972.
G.S.R. 433(E)-Dated 26th May, 2003. - [In exercise of the powers conferred under Sub-section (3) of Section 27 of the Khadi and Village Industries Commission Act, 1956 (61 of 1956), the Central Government, hereby makes the following regulations to amend the Khadi and Village Industries Commission Employees (Classification, Control and Appeal) Regulations, 2003, namely:-] [Substituted by Notification No. G.S.R. 91(E) dated 19.02.2007 (w.e.f. 14.10.2004).]Part-I General
