Section 42 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
42. Addition to qualifying service on voluntary retirement.
(1)The qualifying service as on the date of intended retirement of the Commission retiring under Regulation 40 (1) or Regulation 41 or item (iii) of clause (d) of sub-regulation (3) of Regulation 5 of the Khadi and Village Industries Commission Regulation, 1958 with or without permission shall be increased by the period not exceeding five years, subject to the condition that the total qualifying service rendered by the employees of the Commission does not in any case exceed thirty three years and it does not take him beyond the date of superannuation.(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.
