Section 3 in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
3. Application.
(1)These regulations shall apply to every employee appointed to any post under the Commission whether borne on regular or trading or schematic or work charged or project establishment, or any other official whose wages or salary or honorarium are paid by the Commission but shall not apply to(a)any person appointed with specific contractual stipulation that he could be discharged from service on one month's notice,(b)any person in casual appointment,(c)any person appointed on deputation, training, or otherwise from other departments, to whom the rule of parent department shall apply.(2)Notwithstanding anything contained in sub-regulation (1) above, the Commission may, by order and with previous sanction of the Central Government, exclude any calss of employees from the application of all or any of these regulations.Part-II Classification
