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[Cites 0, Cited by 0] [Section 58(6)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(6)(c) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(c)
(i)If the amount of provisional gratuity disbursed under sub-regulation (4) is larger than the amount finally assessed, the retired employee shall not be required to refund the excess amount actually disbursed to him.
(ii)The Head of Office shall ensure that the chances of disbursing the amount of gratuity in excess of the amount finally assessed are minimised and the official responsible for the excess payable shall be accountable for the overpayment.