Section 38(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(3)A pension granted or awarded under sub-regulation (1) or, as the case may be under sub-regulation (2), shall not be less than the amount of Rupees sixty per mensem.Explanation. - This form of penalty has been introduced to provide for cases in which the continuance of an employee of the Commission in service is considered to be undesirable but the extreme penalties of removal or dismissal, with consequent loss of pension, is considered to be too severe.The persons on whom the penalty of compulsory retirement is imposed should ordinarily be granted the full compensation pension and death-cum retirement gratuity admissible on the date of compulsory retirement. Where, however, the circumstances of a particular case so warrant, the authority competent to impose the penalty of compulsory retirement may make such deductions in the pensionary benefits, within the limits prescribed, as it may think appropriate.
