Section 4 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
4. Employees of the commission transferred from posts to which these regulations do not apply.
(1)An employee of the Commission who is transferred permanently to a post to which these regulations apply from a post to which these regulations do not apply shall become subject to these regulations :Provided that it shall be open to him, within six months of the date of issue of the order of his permanent transfer or, if he is on leave on that day, then, within six months of his return from leave whichever is later, to elect to be governed by the retrial benefits to which he was subjected immediately before the date of his transfer;(2)the option under proviso to sub-regulation (1) shall be exercised in writing and communicated to the authority making such order of transfer; and(3)the option once exercised shall be final.
