Section 75(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)Dues other than those referred to in sub-regulation (1) The Head of Office shall, within one month of the receipt of intimation regarding death of a employee, take steps to ascertain if any dues as referred to in Regulation 65 excluding the dues pertaining to the allotment of Commission's accommodation were recoverable from the deceased employee. Such ascertainable dues shall be intimated by the Head of Office to the Director (Administration) who shall direct recovery of such dues from the amount of death-cum-retirement gratuity becoming payable to the family of the deceased employee.
