Section 27(2A) in The Khadi And Village Industries Commission Act, 1956
(2A)[ The power to make regulations under this section with respect to the terms and conditions of service and the scales of pay and pension to be paid to the employees of the Commission shall include the power to give retrospective effect from a date not earlier than the commencement of this Act, to such regulations or any of them but no retrospective effect shall be given to any such regulation so as to prejudicially affect the interest of any person to whom such regulation may be applicable.] [Inserted by Act 12 of 1987, Section 15, (retrospectively)]
