Section 92(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)In case application in Form 19 is received by the Director (Administration) Under sub-regulation (1) of Regulation 91 after one year of the date of retirement of the applicant, the Director (Administration) shall inform the applicant that(a)he shall not eligible to commute a fraction of pension without medical examination;(b)If he desires to get a fraction of the pension commuted, he should apply afresh in Form 20 so that arrangements for medical examination are made in accordance with the procedure laid down in Chapter-XIII.
