Section 42(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)The weightage of five years under sub-regulation (1) shall not be admissible in case of these employees of the Commission who are prematurely retired by the Commission in the public interest under regulation 40 (1)(b) or clause (d) of sub-regulation (3) of Regulation 5 of the Khadi and Village Industries Commission Regulation, 1958.
