Section 7(2) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
(2)A Disciplinary Authority competent under these regulations to impose any of the penalties specified in clauses (i) to (v) of regulation 9 may institute disciplinary proceedings against any employee for the imposition of the any of penalties specified in clauses (vi) to (x) of regulation 9 notwithstanding that such disciplinary authority is not competent under these regulations to impose any of the later penalties.Part-IV Suspension
