Section 17(2) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(2)In the light of the findings in the disciplinary proceeding conducted against the employee, if the Disciplinary Authority is of the opinion that any of the penalties specified in clauses (i) to (v) of regulation 9 should be imposed on him, it may subject to the provision of sub-regulation (4) of regulation 11, after consultation with the lending authority, pass such orders on the case, as it may deem necessary :Provided that in the event of a difference of opinion between the Commission and the lending authority, the service of the employee shall be replaced at the disposal of the lending authority;
