Section 58(4) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(4)After the amount of pension and gratuity have been determined under sub-regulation (3)-(a)The Head of office shall intimate the amount of provisional pension and amount of provisional Death-cum-Retirement Gratuity to the Director (Administration) for issue of a sanction letter to the employee of the Commission endorsing a copy thereof to the Accounts Officer authorising-(i)100 per cent of pension as determined under sub-regulation (3) as provisional pension for a period not exceeding six months to be recokoned from the date of retirement of the employee; and(ii)100 per cent of the gratuity as provisional gratuity as determined under sub-regulation (3) withholding 10 per cent of gratuity or Rs. 1,000 whichever is less.(b)The Director (Administration) shall indicate in the sanction letter the amount recoverable from the gratuity under sub-regulation (1) of Regulation 57. After issue of the sanction letter Chief Accounts Officer shall draw (i) and amount of provisional pension, and(ii)the amount of provisional gratuity after deducting therefrom the amount mentioned in sub-clause (ii) of clause (a) and the dues, if any, mentioned in Regulation 65;
