Section 108 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
108. Final assessment of provisional pension.
(1)An applicant referred to in sub-regulation (3) of Regulation 87 to whom commuted value of the fraction of the provisional pension has been paid shall, on final assessment of the pension, be paid the difference between the commuted value so determined and the commuted value already paid;Provided that where an applicant has been examined by a Medical Authority for the commutation of a fraction of provisional pension and such an applicant on assessment of final pension becomes eligible to commute an amount exceeding one hundred rupees per mensem, he shall be allowed the difference between the commuted value of one hundred rupees per mensem and the commuted value of the fraction of the provisional pension without further medical examination but the payment of the commuted value of pension exceeding one hundred rupees per mensem shall be made if the applicant applies afresh for medical examination as provided in clause (iv) of sub-regulation (3) of Regulation 87 and he is declared fit by the Medical Board.(2)The commuted value of the fraction of provisional pension as indicated in the endorsement in Form 21 addressed to the applicant and forwarded under sub-regulation (3) of Regulation 98 shall be deemed to have been amended with the issue oi an authority by the Director (Administration) for the payment of difference between the commuted value of the fraction of the final pension and the fraction of the provisional pension.
