Section 2 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
2. Application.
- Save as otherwise provided in the regulations, these regulations shall apply to all employees of the commission born on the regular establishment of the Commission appointed substantial to posts under the said Commission, but shall apply to the employees of the commission in the establishment:Provided that an employee of the Commission who his retirement from service on attaining the age of superannuation or on his being declared to be percently incapacitated for further service under the Commission by an appropriate medical authority or he has rendered temporary service of not less then twenty years shall be brought within the pursue of these regulations and the condition of hold a post in a substantive capacity shall be discaused with in this case :Provided further that nothing in these regulations shall apply to an employee of the Commission who being in the service of the Commission on the date which these regulations come into effect, in being opt out to be governed by these regulations.Explanation : (i) For the purpose of this regulation, employees of the Commission-born on the regular establishment" shall means all the employees of the commission who are on time-scales of pay, but shall include the following:(a)Government servants and other employees serving under the Commission on deputation terms;(b)apprentices and trainees;(c)honorary workers;(d)persons in casual and daily rated employment;(e)persons employed on contract basis for specific schemes or purposes for specific periods and;(f)persons re-employed on superannuation;(ii)"Employees of the Commission in the trading establishment" means the employees of the Commission whose expenditure is met from the earnings of trading activities for which funds are provided from loans received from the Central Government.
