Section 34 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
34. Pension on absorption in or under Government in or under a Corporation or Company.
- An employee of the Commission who has permitted to be absorbed in a service or post under Government or in or under a Corporation Company wholly or substantially owned or allowed by the Government or in or under a body allowed or financed by the Government shall, if absorption is declared by the Commission to be the public interest be deemed to have retired from service the date of such absorption and shall be capable to receive retirement benefits which he may elected or deemed to have elected, and from date as may be determined in accordance with orders of the Government applicable to corresponding categories of Government servants :Provided that no declaration regarding absorption the public interest in a service or post in or under Government or in or under such Corporation, Commission body shall be required in respect of an employee of the commissions whom the Commission may, under, declare to be a scientific employee.
