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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(3)In all cases where payment of interest has been authorised, the Chief Executive Officer shall fix the responsibility and take disciplinary action against employee or employees concerned who are found responsible for the delay in the payment of gratuity.