Section 50 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
50. Preparation of list of employees due for retirement.
(1)Every Head of office shall have a list prepared every six months i.e. on the 1st January and the 1st July each year of all employees who are due to retire within the next 24 to 30 months of that date.(2)A copy of every such list shall be supplied to the Director (administration) not later than 31st January or 31st July, as the case may be, of that year.(3)In the case of employees retiring for reasons other than by way of superannuation the Head of Office shall promptly inform the Director (Administration) as soon as the fact of such retirement becomes known to him.(4)A copy of the intimation sent by the Head of Office to Director (Administration) under sub-regulation (3) shall also be endorsed to the concerned Estate Officer, if the employee of the Commission is an allottee of commission's Accommodation.
