Section 9(6) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(6)If any pensioner takes up any commercial employment at any time before the expiry of two years from the date of his retirement without the prior permission of the Commission, or commission breach of any condition subject to which permission to take up any commercial employment has been granted to him under this regulation, it shall be competent for the Commission to declare by order writing and for reasons to be recorded therein should not be entitled to the whole or such part of pension and for such periods as may be specified the order:Provided that no such orders shall be made without giving the pensioner concerned an opportunity showing cause against such declaration :Provided further that in making any order under sub-regulation, the Commission shall have regard the following factors, namely :(i)the financial circumstances of the pensioner concerned;(ii)the nature of, and the emoluments from the commercial employment taken up by the pensioner concerned ; and(iii)any other relevant factor.
