Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41(6)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(6)(ii) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(ii)Before an employee of the Commission gives notice of voluntary retirement under this regulation, he would satisfy himself by means of a reference to the appropriate administrative authority that he has in fact completed 20 years service qualifying for pension.