Section 44(4) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(4)The emoluments for the purpose of gratuity admissible under this regulation shall be subject to a maximum of two thousand five hundred rupees per mensem, and shall be reckoned in accordance with Regulation 30.Provided that if the emoluments of an employee of the Commission have been reduced during last ten months of his service otherwise than as a penalty average emoluments as referred to in Regulation 31 shall be treated as emoluments.
