Section 40(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)At any time after an employee of the Commission has completed 30 years of qualifying service:-(a)he may retire from service, or(b)he may be required by the Commission to retire in the public interest, and in case of such retirement, the employee shall be entitled to a retiring pension :Provided that :(a)An employee of the Commission shall give a notice in writing to the appointing authority at least 3 months before the date on which he wishes to retire; and(b)The Commission may also give a notice in writing to an employee of the Commission at least 3 months before the date on which he is required to retire in the public interest or 3 months pay and allowances in lieu of such notice :Provided further that where an employee of the Commission giving notice under clause (a) of the preceding proviso is under suspension, it shall be open to the appointing authority to withhold pension to such an employee retiring under regulation.
