Section 49(15) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(15)For the purpose of this regulation(a)'Continuous service" means service rendered in a temporary or permanent capacity in a pensionable Establishment of the Commission and does not include(i)Period of suspension, if any, and(ii)Period of service, if any rendered, before attaining the age of 18 years;(b)"Family" in relation to an employee of the Commission.(i)Wife in case of a male employee, or husband in case of a female employee, provided the marriage took place before retirement of the employee.(ii)a judicially separated wife or husband such separation not being granted on the ground of adultery, provided the marriage took place before the retirement of the employee, and the person surviving was not held guilty of committing adultery.(iii)son who has not attained the age of twenty one years and unmarried daughter who has no attained in the age of twenty four years, and including such son and daughter adopted legally before retirement but shall not include son or daughter born after the retirement.(c)"Pay" means(i)the emoluments as specified in Regulation 30, or,(ii)the average emoluments as referred to in regulation 31 of the emoluments of the deceased employee of the commission have been reduced during the last 10 months of his service otherwise than as penalty;Provided that the element of dearness allowance which has been treated as dearness pay by the commission shall not be treated as pay for the purpose of this regulation.
