Section 84 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
84. Commutation of pension to become absolute.
- (i) The commutation of pension shall become absolute in the case of an applicant for commutation referred to :(i)In sub-regulation (1) of Regulation 91 on the date on which the application in Form 19 is received by the Director (Administration).(ii)in Chapter XIII on the date on which the medical authority signs the medical report in Part-III of Form 22:Provided that the reduction in the amount of pension on account of commutation shall be operative from the date of receipt of the commuted value of pension or at the end of the three months after issue of authority by the Director (Administration) for the payment of commuted value of pension, whichever is earlier.Explanation. - The term "applicant" referred to in this chapter and hereinafter in chapters XII and XIII means a commission's employee, including a retired Commission's employee, who applies for commutation of a fraction of pension in the said form.(2)In the case of an applicant referred to in. - Regulation 87 and Regulation 88, the commuted value is paid in two stages. The reduction in the amount of pension shall be made from the respective dates of the payments as laid down in the proviso to sub-regulation (1).(3)The date on which the payment of the commuted value of pension was made to the applicant shall be entered in both halves of the pension payment order by the Chief Accounts Officer under intimation to the Director (Administration) who authorised the payment of commuted value of pension.
