Section 72 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
72. Forwarding the papers to the Director (Administration).
(1)On receipt of claim or claims, the Head of Office shall complete items 20 to 23 of Form 12 and send the said Form in original to the Director (Administration) with a covering letter in Form 13 alongwith the employee's service book duly completed upto date and any other documents relied upon for the verification of the service claimed. This shall be done not later than one month of the receipt of claim by the Head of Office.(2)The Head of Office shall retain one copy of the aforesaid Form 12 for his office record.(3)The Head of office shall draw the attention of the Director (Administration) to the details of Commission's dues outstanding against the deceased employee, namely:(a)Commission's dues as ascertained and assessed in terms of Regulation 75 and recoverable out of the gratuity before payment is authorised.(b)Amount of gratuity to be held over partly for adjustment of Commission's dues which have not been assessed so far and partly as a margin for adjustment in the light of the final determination of the gratuity.(c)The maximum amount of gratuity to be held over for the purpose of clause (b) shall be limited to 10 per cent of the amount of gratuity or rupees one thousand, whichever is less.(4)(a)If Form 12 has been completed and the claim or claims in the respective Forms have not been received from the beneficiary or beneficiaries, the Head of Office shall forward Form 12 and the documents referred to in sub-regulation (1) to the Director (Administration) leaving unfilled items 20, 21, 22, and 23 of Part-I of the said Form.(b)As soon as the claim or claims are received by Head of Office, they shall immediately be forwarded to the Director (Administration) with the request that items 20,21,22 and 23 of Part-I of Form 2 may be filled in by the Director (Administration).
