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Union of India - Section

Section 43 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

43. Amount of pension.

(1)In the case of an employee of the Commission retiring in accordance with the provisions of these regulations before completing qualifying service of 10 years the amount of service gratuity shall be the appropriate amount as set out below, namely :
Completedsix monthly periods of qualifying service Scaleof service gratuity  
1 2  
1 1-2/12 MonthsEmoluments
2 1 ,
3 1-1/2 ,
4 2 ,
5 2-1/2 ,
6 3 ,
7 3-1/2 ,
8 4 ,
9 4-3/8 ,
10 4-3/4 ,
11 5-1/8 ,
12 5-1/2 ,
13 5-7/8 ,
14 6-1/4 ,
15 6-5/8 ,
16 7 ,
17 7-3/8 ,
18 7-3/4 ,
19 8-1/8  
(2)
(a)In the case of an employee of the Commission retiring in accordance with the provisions of these regulations after completing qualifying service of not less than thirty three years the amount of pension shall be determined as follows, namely:
Averageemoluments Amountsof monthly pension
(i)Upto first Rs. 1,000 50%of average emoluments.
(ii)Next Rs. 500/- 45%of average emoluments.
(iii)Balance 40%of average emoluments subject to a maximum of Rs. 4,500 permensem including relief on pension payable upto to index level328;
(b)In the case of an employee of the Commission retiring in accordance with the provisions of these regulations before completing qualifying service of 33 years, but after completing qualifying service of 10 years, the amount of pension shall be proportionate to the amount of pension admissible under clause (a) and in no case the amount of pension shall be less than rupees sixty per mensem;
(c)Notwithstanding anything contained in clause (a) and clause (b), the amount of invalid pension shall not be less than the amount of family pension admissible under sub-regulation (1) of Regulation 49.
(3)In calculating the length of qualifying service, fraction of a year equal to three months and above shall be treated as a completed one half year and reckoned as qualifying service.
(4)The amount of pension finally determined under clause (a) or clause (b) of sub-regulation (2), shall be expressed in whole rupees and where the pension contains a fraction of a rupee it shall be rounded off to the next higher rupee.Explanation :- Where the amount of invalid pension calculated with reference to the qualifying years of service and the average emoluments is less than the family pension determined under sub-regulation (1) of Regulation 49, the invalid pension should be enhanced to the level of family pension as illustrated below :
(i)Amount of family pension determined under sub-regulation (1) ofRegulation 49 with reference to the emoluments drawn by anemployee retired on invalid pension. Rs.160/-p.m.
(ii)Amount of original invalid pension i.e. determined with referenceto the qualifying year of service and the average emoluments. Rs.90/-pm.
(iii)Extra pension allowed to bring the amount of invalid pension at(ii) above to the level of family pension shown at (i) above(i.e. the amount at (i) above minus the amount (ii) above. Rs.70/-p.m.
(iv)Total of the amount shown at (ii) and (iii) above which willbecome payable on retirement on invalid pension. Rs.160/-pm.
For the purpose of commutation of pension, the amount of original invalid pension shown at (ii) above will only be taken into account. However, the adhoc relief and the graded relief on pension will be determined on the basis of the amount shown at (iv) above.