Section 91(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)An applicant who is in receipt of any pension referred to in Regulation 90 and desires to commute a fraction of that pension any time after the date following the date of his retirement from service but before the expiry of one year from the date of retirement shall-(a)apply to Director (Administration) in form 19 after the date of his retirement;(b)ensure that the application in Form 19 duly completed, is delivered to the Director (Administration) as early as possible but not later than one year of the date of his retirement;Provided that in the case of an applicant (a) referred to in clause (iii) of Regulation 90 where order retiring him from Commission's service had been issued from a retrospective date, the period of one year referred to in this sub-regulation shall reckon from the date of issue of the retirement orders; (b) referred to in clause (v) of Regulation 90 the period of one year referred to in this sub-regulation shall reckon from the date of issue of the orders consequent on the finalisation of the departmental or judicial proceedings.
