Section 58(6) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(6)(a)The payment provisional pension shall not continue beyond a period of 6 months from the date of retirement of the employee of the Commission if the amount of final pension and the amount of final gratuity have been determined by Director (Administration) before the expiry of the said period of 6 months the Director (Administration) shall-(i)issue the pension payment order,(ii)advise the Chief Accounts Officer to draw and disburse the difference between the final amount of gratuity and the amount of provisional gratuity paid under sub-clause (ii) of clause (b) of sub-regulation (4), after adjusting the commission's dues if any, which may have come to notice after the payment of provisional gratuity.(b)If the amount of provisional pension disbursed to an employee of the Commission under sub-regulation (4) is, on its final assessment, found to be in excess of the final pension assessed by the Director (Administration), it shall be open to the Director (Administration), it shall be open to the Director (Administration) to adjust the excess amount of pension out of the gratuity withheld under sub-clause (ii) of clause (a) of sub-regulation (4) or recover the excess amount or pension in instalments by making short payments of the pension payable in future.(c)(i)If the amount of provisional gratuity disbursed under sub-regulation (4) is larger than the amount finally assessed, the retired employee shall not be required to refund the excess amount actually disbursed to him.(ii)The Head of Office shall ensure that the chances of disbursing the amount of gratuity in excess of the amount finally assessed are minimised and the official responsible for the excess payable shall be accountable for the overpayment.
