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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(3)(b) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(b)On receipt of a request under clause (a), the Commission subject to the provisions of sub-regulation (2), may consider such request for the curtailment of the period of notice of 3 months on merit and if it is satisfied that the curtailment of period of notice will not cause any administrative inconvenience, the Commission may relax the. requirement of notice of 3 months on the condition that the employee of the commission shall not apply for commutation of part of his pension before the expiry period of notice of three months.