Section 24(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)An in-option in service of an employee of the Commission entails forfeiture of his past service, except in the owing cases :-(a)authorised leave of absence;(b)unauthorised absence in continuation of authorised leave or absence so long as the post of absentee is not filled substantively;(c)suspension, where it is immediately followed by reinstatement, whether in the same or a different post, or whether the employee dies or is permitted to retire or is retired on attaining the age of compulsory retirement while under suspension :(d)transfer to nos-qualifying service in an establishment under the control of the Commission if such transfer has been ordered by a competent authority in the interest of the Commission;(e)joining time while on transfer from one post to another.
