Section 53 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
53. Stages for completion of pension papers.
(1)The Head of Office shall divide the period of preparatory work of two years referred to in Regulation 52 in the following three stages;(a)First stage-Verification of service - (1) The Head of Office shall go through the service book of the employee and satisfy himself as to whether the certificates of verification for the entire service are recorded therein.(ii)In respect of the unverified portion or portions of service, he shall arrange to verify the portion or portions of such service, as the case maybe, with reference to pay bills, acquittance rools or other relevant records and record necessary certificates in the service book.(iii)If the service for any period is not capable of being verified in the mariner specified in sub-clause (i) and sub-clause (ii), that period of service having been rendered by the employee in another office or department, a reference shall be made to the Head of Office in which the employee is shown to have served during that period for the purpose of verification.(iv)If any portion of service rendered by the employee of the Commission is not capable of being verified in the manner specified in sub-clause (i) or sub-clause (ii) or sub-clause (iii), the employee shall be asked to file a written statement on plain paper stating that he had in fact rendered that period of service, and shall at the foot of the statement make and subscribe to a declaration as to the truth of that statement, and shall in support of such declaration produce all documentary evidence and furnish all information which is in his power to produce or furnish.(v)The Head of Office, shall, after taking into consideration the facts in the written statement and the evidence produced and the information furnished by that employee of the Commission in support of the said period of service, admit that portion of service as having been rendered for the purpose of calculating the pension of that employee.(b)Second State - Making good omission in the Service Book. - (i) The Head of office while scrutinising the certificate of verification of service, shall also identify if there are any other omissions, imperfectiuons or deficiencies which have a direct bearing on the determination of emoluments and the service qualifying for pension.(ii)Every efforts shall be made to complete verification of service, as in class to make good omission, imperfect deficiencies referred to in sub-clause (i) this clause. Any omissions, imperfec or deficiencies including the portion of vice shown an unverified in the service be which it has not been possible to verify accordance with the procedure laid in clause (a) shall be ignored and service qualifying for pension shall be determined on the basis of the entries in the Service Book.(iii)Calculation of average emoluments. - For the purpose of calculation of average emoluments, the Head of office shall verify from the service book the correctness of the emoluments drawn or to be drawn during the last ten months of service. In order to ensure that the emoluments during the last ten months of service, have been correctly shown in the service book the Head of Office may verify the correctness of emolument for the period of twenty four months only preceding the date of retirement of an employee of the commission and not for any period prior to that date.(c)Third Stage - Obtaining from '4' by the Head Office:- 8 months prior to the date of retirement of the employee of the Commission the Head of Office shall obtained from 4 from the employee, duly completed.(2)Action under clauses (a), (b) and (c) of sub regulation (i) shall be completed 8 months prior to the date of retirement of the employee of the Commission.
