Section 64 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
64. Revision of Pension after authorisation.
(1)Subject to provisions of Regulations 7 and 8 pension once authorised after final assessment shall not be revised to the dis-advantage of the employee of the Commission unless such revision becomes necessary on account of detection of a clerical error subsequently;Provided that no revision of pension to the dis-advantage of the pensioner shall be ordered by the Director (Administration) without the concurrence of the Chairman if the clerical error is detected after a period of 2 years from the date of authorisation of pension.(2)For the purpose of sub-regulation (1), the entitled employee concerned shall be served with a notice by the Director (Administration) requiring him to refund the excess payment of pension within a period of 2 months from the date of receipt of notice by him.(3)In case the employee fails to comply with the notice, Director (Administration) shall, by an order in writing, direct that such excess payment shall be adjusted in instalments by short payments of pension in future, in one or more instalments as the Director (Administration) may direct.
