Section 107 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
107. Authorisation of payment of commuted value by the Director (Administration).
(1)Subject to the provisions of sub-regulation (2) and sub-regulation (3) of Regulation 105, the Director (Administration) on receipt of the documents referred to in sub-regulation (2) of Regulation 102 from the medical authority, shall without delay issue an order to the Chief Accounts Officer and furnish to him the following particulars and documents, namely :(i)the amount of pension commuted, the amount of commuted value of pension and the date in which the commutation became absolute,(ii)the amount of residuary pension,(iii)From 22 in original,(iv)copy of the applicant's Photograph as attested by the medical authority.(2)The Director (Administration) shall also(a)bring to the notice of the Chief Accounts Officer the provisions of the proviso to sub-regulation (1) of Regulation 84 regarding the date on which the amount of original pension should be reduced.(b)endorse to the applicant a copy of the order issued under sub-regulation (i) with the remarks that he should collect the commuted value from the Chief Accounts officer, and(c)bring to the notice of the applicant the provisions of the proviso to sub-regulation (1) of Regulation 84.
