Section 23(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)The appointing authority may permit a person to withdraw his resignation in the public interest on the following conditions, namely :(i)that the resignation was tendered by the employee for some compelling reasons which did not involve any reflection on his integrity efficiency or conduct and the request for withdrawal of the resignation has been made as a result of material change in the circumstances which originally compelled him to tender the resignation;(ii)that during the period intervening between the date on which the resignation became effective and the date from which the request for withdrawal was made, the conduct of the person concerned was in no way improper;(iii)that the period of absence from duty between the date on which the resignation become effective and the date on which the person is allowed to resume duty as a result of permission to withdraw the resignation is not more than 90 days;(iv)that the post, which was vacated by the employee on the acceptance of his resignation or any other comparable post, is available;
