Section 9(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(3)In granting or refusing permission under sub-regulation (2) to a pensioner for taking up any such employment, the Commission shall have regard to the following factors, namely :(a)the nature of the employment proposed to be taken up and antecedents of the employer;(b)whether his duties in the employment which he proposes to take up might be such as to bring him in conflict with the Commission;(c)whether the pensioner while in service had any such dealings with the employer under whom he proposes to seek employment as it might afford a reasonable basis for the suspicion that such pensioner had shown favours to such employer;(d)whether the duties of the Commercial employment proposed involve liaison or contract work with the Commission;(e)whether his commercial duties will be such that his previous official position or knowledge of experience under the Commission could be used to give the proposed employer an unfair advantage.(f)the emoluments offered by the proposed employer; and(g)any other relevant factor.
