Section 69 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
69. Obtaining of claims for family pension and death-cum-retirement gratuity.
(1)Where the Head of office has received an intimation about the death of employee while in service, he shall ascertain whether any death-cum-retirement gratuity or family pension or both is or are payable in respect of the deceased employee.(2)(a)Where the family of the deceased employee eligible for the death-cum-retirement gatuity under Regulation 44, the Head of office shall ascertain.(i)If the deceased employee had nominated any person or persons to receive the gratuity; and(ii)If the deceased employee had not made any nomination or the nomination made does not subsist, the person or persons to whom the gratuity maybe payable.(b)The Head of Office shall, then address the person concerned in Form 7 or Form 8, as may be appropriate, for making a claim in Form 9.(3)Where the family of the deceased employee is eligible under Regulation 49 for family pension-(a)the Head of office shall address the widow or widower in Form 10 for making a claim in FORM 11 and(b)Where the deceased employee is survived only by a child or children the guardian of such child or children may submit a claim in Form 11 to the Head of office :Provided that the guardian shall not be required to submit a claim in the said Form on behalf of a child if the child has attained the age of 18 years and such child may himself or himself or herself submit a claim in the said Form.(4)If on the date of death, the employee was an allottee of Commission's accommodation, the Head of office shall address the concerned Estate Officer for issue of 'No Demand Certificate in accordance with the provisions of sub-regulation (1) of Regulation 75.
