Section 7(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(3)In a case not falling under sub-regulation (2) if the authority referred to in the sub-regulation (1) considers that the pensioner is prima facie guilty of a grave misconduct, it shall, before passing an order under sub-regulation (1),(a)serve upon the pensioner a notice specifying the action proposed to be taken against him and the ground on which it is proposed to be taken and calling upon him to submit within 15 days of the receipt of the notice or such further time not exceeding 15 days as maybe allowed by the authority specified in sub-regulation 1 (b) such representation as he may wish to make against the proposal; and(b)take into consideration the representation, if any, submitted by the pensioner under clause (a).
