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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(4) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(4)The amount of pension finally determined under clause (a) or clause (b) of sub-regulation (2), shall be expressed in whole rupees and where the pension contains a fraction of a rupee it shall be rounded off to the next higher rupee.Explanation :- Where the amount of invalid pension calculated with reference to the qualifying years of service and the average emoluments is less than the family pension determined under sub-regulation (1) of Regulation 49, the invalid pension should be enhanced to the level of family pension as illustrated below :
(i)Amount of family pension determined under sub-regulation (1) ofRegulation 49 with reference to the emoluments drawn by anemployee retired on invalid pension. Rs.160/-p.m.
(ii)Amount of original invalid pension i.e. determined with referenceto the qualifying year of service and the average emoluments. Rs.90/-pm.
(iii)Extra pension allowed to bring the amount of invalid pension at(ii) above to the level of family pension shown at (i) above(i.e. the amount at (i) above minus the amount (ii) above. Rs.70/-p.m.
(iv)Total of the amount shown at (ii) and (iii) above which willbecome payable on retirement on invalid pension. Rs.160/-pm.
For the purpose of commutation of pension, the amount of original invalid pension shown at (ii) above will only be taken into account. However, the adhoc relief and the graded relief on pension will be determined on the basis of the amount shown at (iv) above.