Section 87 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
87. Commutation of provisional pension.
(1)An employee to whom, pending assessment of final pension, provisional pension has been sanctioned under Regulation 58 shall be eligible to commute a fraction of such provisional pension subject to the specified in Regulation 83.(2)For the purpose of commutation of provisional pension, the provisions of Chapter XII or chapter XIII, as the case may be shall apply.(3)The provisions of this sub-regulation, shall apply to an applicant who for the purpose of commutation of provisional pension is governed by chapter XIII of these regulations :(i)Where an applicant desires to commute a fraction of his provisional pension which works out to be not exceeding one hundred rupees per mensem and in whose case it is expected that the amount which he would be entitled to commute when the final amount of pension has been authorised would exceed one hundred rupees per mensem, his application shall be deemed, for the purpose of definition of Medical Authority, to be for the commutation of amount exceeding one hundred rupees per mensem.(ii)(a)Where the applicant does not indicate the possibility of his entitlement to commutation of pension exceeding one hundred rupees per mensem on the determination of final pension due to him, he shall be treated as having applied for commutation of pension not exceeding rupees one hundred rupees per mensem.(b)If on the determination of final pension, the applicant for commutation becomes entitled to commute his pension upto one hundred rupees per mensem, he shall not be required to undergo medical examination for payment to him of the difference between the commuted value of the pension originally commuted and the pension commuted subsequently.(c)If on the determination of final pension the applicant for commutation becomes entitled to commute a sum exceeding one hundred rupees, he shall, for commutation of pension exceeding rupees one hundred, be required to apply a fresh in Form 20.
