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[Cites 0, Cited by 0] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(2)The Director (Administration) after necessary verification of the amount of the provisional pension and the amount of the commuted value shall
(a)issue authority for the payment of commuted value of the Chief Accounts Officer with the remarks that the commuted value may be drawn and disbursed to the applicant under intimation to him;
(b)draw the attention of the Chief Accounts Officer to the proviso to sub-regulation (1) of Regulation 84 so that the Chief Accounts Officer may make reduction in the amounts of provisional pension on account of commutation accordingly; and
(c)endorse to the applicant a copy of the authority referred to in clause (a) with the instruction that he should pursue the matter with the Chief Accounts Officer.