Section 92 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
92. Action to be taken by the Director (Administration) on application for commutation of pension.
(1)The Director (Administration) on receipt of application in Form 19 under sub-regulation (1) of regulation 91 shall(a)initial the Form indicating the date of its receipt;(b)acknowledge immediately the receipt of Form 19 in Part-II of that Form and despatch the same to the applicant.(c)take immediate action to complete part-III of Form 19.(2)In case application in Form 19 is received by the Director (Administration) Under sub-regulation (1) of Regulation 91 after one year of the date of retirement of the applicant, the Director (Administration) shall inform the applicant that(a)he shall not eligible to commute a fraction of pension without medical examination;(b)If he desires to get a fraction of the pension commuted, he should apply afresh in Form 20 so that arrangements for medical examination are made in accordance with the procedure laid down in Chapter-XIII.
