Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(1)(b) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(b)Second State - Making good omission in the Service Book. - (i) The Head of office while scrutinising the certificate of verification of service, shall also identify if there are any other omissions, imperfectiuons or deficiencies which have a direct bearing on the determination of emoluments and the service qualifying for pension.
(ii)Every efforts shall be made to complete verification of service, as in class to make good omission, imperfect deficiencies referred to in sub-clause (i) this clause. Any omissions, imperfec or deficiencies including the portion of vice shown an unverified in the service be which it has not been possible to verify accordance with the procedure laid in clause (a) shall be ignored and service qualifying for pension shall be determined on the basis of the entries in the Service Book.
(iii)Calculation of average emoluments. - For the purpose of calculation of average emoluments, the Head of office shall verify from the service book the correctness of the emoluments drawn or to be drawn during the last ten months of service. In order to ensure that the emoluments during the last ten months of service, have been correctly shown in the service book the Head of Office may verify the correctness of emolument for the period of twenty four months only preceding the date of retirement of an employee of the commission and not for any period prior to that date.