Section 82 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
82. Restriction on commutation of pension.
- No employee against whom departmental or judicial proceedings as referred to in Regulation 8 have been instituted before the date of his retirement, or the pensioner against whom such proceedings are instituted after the date of his retirement, shall be eligible to commute a fraction of his provisional pension authorised under Regulation 63 or the pension, as the case may be, during the pendency of such proceedings.
