Section 96 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
96. Eligibility.
- An applicant who-(i)retires on invalid pension under Regulation 36.or(ii)on absorption in or under a Corporation or Company or body corporate or incorporate elects the alternative of receiving the death-cum-retirement gratuity and a lumpsum in hew of Pension in terms of Regulation 34,or(iii)is compulsorily retired from service as penalty and is granted pension under Regulation 38.(iv)is in receipt of compassionate allowance under Regulation 39, or(v)has retired from service on one of the pensions referred to in Regulation 90 but his application for commutation has not been received by the Director (Administration) within one year of his retirement, shall be eligible to commute a fraction of his pension subject to the limit specified in Regulation 83 after he has been declared fit by the appropriate medical authority.
