27. Complaints related to accredited agency and marketing agency.
(1)Any person or certified khadi institution aggrieved by any action or measure taken by the accredited agency and marketing agency may file a complaint within a period of thirty days, before the Central Khadi Mark Committee and the Central Khadi Mark Committee, after giving such person or certified khadi institution and the accredited agency and marketing agency a reasonable opportunity of hearing, shall dispose off the complaint within a period of ninety days thereafter.(2)Any person or certified khadi institution aggrieved by the order of the Central Khadi Mark Committee under sub-regulation (1), may, within a period of thirty days from the date of such order, prefer an appeal to the Chief Executive Officer of the Commission.(3)The Chief Executive Officer of the Commission shall, on receipt of an appeal under sub-regulation (2), after giving an opportunity of hearing to the parties pass such order within ninety days, as he may consider appropriate including discontinuation of the accredited agency or marketing agency for such period or periods or reduction of any amount payable to them, as he may deem fit.
