Section 36(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(3)Where the Medical Authority referred to in regulation (2) has declared an employee of the Commission fit for further service of less laborious better than that which he had been doing, he should, he is willing to be so employed, be employment a lower post and if there be no means of employed him even on a lower post, he may be admitted valid pension.
