Section 91 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
91. Application for commutation of Pension.
(1)An applicant who is in receipt of any pension referred to in Regulation 90 and desires to commute a fraction of that pension any time after the date following the date of his retirement from service but before the expiry of one year from the date of retirement shall-(a)apply to Director (Administration) in form 19 after the date of his retirement;(b)ensure that the application in Form 19 duly completed, is delivered to the Director (Administration) as early as possible but not later than one year of the date of his retirement;Provided that in the case of an applicant (a) referred to in clause (iii) of Regulation 90 where order retiring him from Commission's service had been issued from a retrospective date, the period of one year referred to in this sub-regulation shall reckon from the date of issue of the retirement orders; (b) referred to in clause (v) of Regulation 90 the period of one year referred to in this sub-regulation shall reckon from the date of issue of the orders consequent on the finalisation of the departmental or judicial proceedings.(2)An applicant who applies for commutation of pension within one year of the date of his retirement but his application in Form 19 is received by the Director (Administration) after one year of the date of his retirement, shall not be eligible to get his pension commuted, without medical examination. Such an applicant, if he desires to commute a fraction of his pension, shall apply afresh in Form 20 in accordance with the procedure laid down in Chapter XIII.
