Section 98 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
98. Action to be taken by the Director (Administration) on application for commutation of pension.
(1)The Director (Administration) on receipt application in Part-I of Form 20 under Regulation 97 shall-(a)acknowledge immediately the receipt of Form 20 in Part-II of that Form and despatch the same to the applicant;(b)complete Part-III and IV of that Form.(2)The Director (Administration) shall address in Form 21 to the Medical authority where the applicant for commutation desires to be medically examined and forward to him the following documents :(i)Form 20 with Part-IV of that Form duly completed in original;(ii)two copies of the applicant's photograph of which one shall be an attested copy;(iii)a copy of Form 22 with a spare copy of Part-III of that Form;(iv)report or statement of the applicant's case if he has been granted invalid pension or has previously commuted a part of his pension or declined to accept commutation on the basis of an addition of years to his actual age or has been refused commutation or medical grounds.(3)A copy of letter in Form 21 addressed to the Medical Authority shall be endorsed to the applicant informing him where and when should appear for medical examination.
