Section 10(8)(a) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

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Union of India - Subsection

Section 10(8)(a) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

(a)The employee may take assistance of any other employee posted in any office either at his headquarters or at the place where the inquiry is held, to present the case on his behalf, but may not engage a legal practitioner for the purpose, unless the Pensenting Officer appointed by the Disciplinary Authority is a legal practitioner, or, the Disciplinary Authority, having regard to the circumstances of the case, so permits:

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Union of India - Subsection

Section 10(8)(a) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003