Section 73(5) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(5)If the claimant or any of the claimants desire the payment of provisional family pension or of gratuity or of both through money order or bank draft, the same shall be remitted to him or her through money order or bank draft at his own cost.Provided that in the case of any claimant who is sanctioned a provisional family pension not exceeding Rs. 215/- (exclusive of relief on family pension) per mensem the amount of pension, shall at the request of the claimant, he remitted to him or her by money order at Commission's expense.
