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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(1)An employee of the Commission who is dismissed or removed from service shall forfeit his pension and gratuity :Provided that the authority competent to dismiss or remove from service may, if the case is deserving of special consideration, sanction a compassionate allowance not exceeding two third of pension or gratuity or both which would have been admissible to him if he had retired on compensation pension.