Section 106 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
106. Modification in the value specified in the Table.
(1)In case the value specified in the Table is Modified at any time before the commutation becomes absolute in terms of clause (ii) of sub-regulation (1) of Regulation 84, the payment shall be made in accordance with the value so modified.(2)Where the commuted value calculated with reference to the Table as modified, is less favourable than the value determined with reference to the Table before it was so modified, the Director (Administration) shall inform the applicant of the revised value and communicate to him the provisions of sub regulation (5) of Regulation 105.
