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[Cites 0, Cited by 0] [Section 58(6)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(6)(a) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(a)The payment provisional pension shall not continue beyond a period of 6 months from the date of retirement of the employee of the Commission if the amount of final pension and the amount of final gratuity have been determined by Director (Administration) before the expiry of the said period of 6 months the Director (Administration) shall-
(i)issue the pension payment order,
(ii)advise the Chief Accounts Officer to draw and disburse the difference between the final amount of gratuity and the amount of provisional gratuity paid under sub-clause (ii) of clause (b) of sub-regulation (4), after adjusting the commission's dues if any, which may have come to notice after the payment of provisional gratuity.