Section 15(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)A person how is initially engaged by the Commission under a trading establishment or on contract for a specified period and is subsequently transferred or appointed permanently to the same or another post under the regular establishment without interruption of duty, in the interest of Commission's work, may opt either-(a)to retain the Commission's contribution in the Contributory Provident Fund with interest thereon including any other compensation or retirement benefits for that service; or(b)to agree to refund to the Commission the monetary benefits referred to in clause (a) or to fore go the same if they have not been paid to him and count in lieu thereof the service for which the aforesaid monetary benefits may have been payable.
