Section 31 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
31. Average emoluments.
- Average emoluments shall be determined with reference to the emoluments drawn by an employee of the Commission during the last ten months of his service.Note. - (1) If during the last ten months of a service, the employee of the Commission had been absent from duty on leave for which leave salary payable or having been suspended had been reinstate without forfeiture of service, the emoluments which he would have drawn had he not been absent from duty or suspended shall be taken into account to determining the average emoluments :Provided that any increase in pay [other than increment referred to in Note (3) below] which not actually drawn shall not form part of his employments.(2)If, during the last ten months of his service an employee of the Commission had been absent from duty on extraordinary leave, or had been under suspension the period whereof does not count as service, the aforesaid period of leave or suspension shall be dis-regarded in the calculation of the average emoluments and equal period before the ten months shall be included.(3)In the case of an employee of the Commission who was on earned leave during last ten months of his service and earned and increment which was not withheld, such increment though actually drawn shall be included in the average emoluments :Provided that the increment was earned during currency of the earned leave not exceeding 120 days or during the first 120 days of earned leave which such leave was for more than 120 days.
