Section 70 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
70. Completion of Form 12.
(1)(a)The Head of office while taking action to obtain claim or claims from the family in accordance with the provisions of Regulation 69 shall, simultaneously undertake the completion of Form 12. The work shall be completed within one months of the date on which intimation regarding the date of death of the employee has been received.(b)The Head of Office shall go through the service book of the deceased employee of satisfy himself as to whether the certificates of verification of service for the entire service are recorded therein.(c)If there are any periods of unverified service, the Head of office shall accept the unverified portion of service as verified on the basis of the available entries in the service book. For this purpose, the Head of Office may rely on any other relevant material to which he may have ready access. While accepting the unverified portion of service, the Head of Office shall ensure that the service was continuous and was not forfeited on account of dismissal, removal or resignation from service, or for participation in strike.(2)(a)For the purpose of determination of emoluments for family pension and death-cum-retirement gratuity, the Head of Office shall confine the verification of the correctness of emoluments for a maximum period of one year preceding the date of death of the employee.(b)In case the employee was on extraordinary leave on the date of death, the correctness of the emoluments for a maximum period of one year which he drew proceeding the date of the commencement of the extra-ordinary leave shall be verified.(3)The process of determination of qualifying service and qualifying emoluments shall be completed within one month of the receipt of intimation regarding the date of death of the employee and the amount of family pension and death-cum-retirement gratuity shall also be calculated accordingly.
