Section 58(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(3)The Head of Office shall thereafter determine qualifying years of service and the emoluments qualifying for pension in accordance with the information available in the official records and the information obtained from the retiring employee under sub-regulation (1). He shall then determine the amount of provisional pension and the amount of provisional death-cum-retirement gratuity.
