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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(2)(b) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(b)On receipt of a request under clause (a), the appointing authority may consider such request to the curtailment of the period of notice of 3 month merits and if it is satisfied that the curtailment of the period of notice will not cause any administrative inconvenience, the Commission may relax the requirement of notice of 3 months on the condition that the employee of the Commission shall not apply for commutation of a part of his pension before the expiry of the period of notice of 3 months.