Section 74(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)(a)The payment of family pension shall be effective from the date following the date on which the payment of provisional family pension ceased.(b)Arrears of family pension, if any, in respect of the period for which provisional family pension was drawn and disbursed by the Chief Accounts Officer shall also be authorised by the Director (Administration).
