Section 75(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)Dues pertaining to Commission accommodation. - (i) If on the date of death the employee of the Commission was allottee of Commission's accommodation, the Head of Office on receipt of intimation regarding the death of the employee shall within seven days of the receipt of such intimation, write to the concerned Estate Officer for the issue of 'No Demand Certificate' so that authorisation of family pension and death-cum-retirement gratuity is not delayed. While addressing the concerned Estate Officer for the issue of No Demand Certificate' the Head of Office shall also supply the following information in duplicate (one copy) marked to Director (Administration).(a)Name of the deceased employee with designation;(b)Particulars of the accommodation (Quarter No. and locality);(c)date of death of the employee.(d)whether the employee was on leave at the time of his death, if so, the period and nature of leave.(e)whether the employee was enjoying rent free accommodation;(f)period upto which licence fee had been recovered from the pay and allowances of the deceased employee and the monthly rate of recovery and particulars of the pay bill under which last recovery was made.(g)If the licence fee had not been recovered upto the date of death and the family intends to retain Commission's accommodation for the permissible period of four months or as may be prescribed by the Commission, from the date of death of the employee, details of the-(a)Period for which licence fee still remains to be recovered;(b)the amount of licence fee in respect of the period at (a).(c)the amount of licence fee for the retention of Commission's accommodation by the family of the deceased Commission's employee for the concessional period of four months, or as fixed by the Commission beyond the date of death of the employee to be determined on the basis of standard rent bill;(d)the amount of licence fee mentioned at (b) and (c) proposed to be recovered out of death-cum-retirement gratuity;(e)details of any previous reference from the concerned Estate Officer having bearing on the recovery of licence fee outstanding against the allottee and action taken therein.(ii)The Director (Administration) shall order recovery from the death-cum-retirement gratuity the amount of licence fee as intimated to the Estate Officer under clause (i).(iii)The recovery of licence-fee for the occupation of the Commission's accommodation beyond the permissible period of four months or as fixed by the Commission shall be the responsibility of the Head of Office.(iv)The Estate Officer concerned shall scrutinise their records with a view to determine if licence-fee other than the licence-fee referred to in clause (i) was outstanding against the deceased employee. If any recovery is found, the amount and the periods to which such recovery or recoveries relate shall be communicated to the Head of Office and Director (Administration) within a period of three months of the receipt of intimation regarding the death of the employee under clause (i).(v)Pending receipt of information under clause (iv) the Director (Administration) shall withhold ten per cent of the death-cum-retirement gratuity or one thousand rupees whichever is less.(vi)If no intimation is received by the Director (Administration) within the period prescribed under clause (iv) regarding recovery of licence-fee, it shall be presumed that nothing is recoverable from the deceased employee and the amount of gratuity withhold shall be paid to the person or persons to whom the amount of death-cum-retirement gratuity was paid.(vii)If the Head of Office has received intimation from the Estate Officer concerned under clause (iv) regarding licence-fee outstanding against the deceased employee, the Head of office shall verify from the acquittance rolls if the outstanding amount of licence fee was recovered from the pay and allowances of the deceased employee. If as a result of verification, if is found that the amount of licence fee shown as outstanding by the Estate Office concerned had already been recovered, the Head of Office shall under intimation to the Director (Administration) draw the attention of the Estate Officer concerned to the pay bills user which the necessary recovery of the licence fee was made and subject to the provision of sub-regulation (2) the Director (Administration) shall take steps to pay the amount of the gratuity withheld under clause (v) to the person or persons to whom the death-cum-retirement gratuity was paid.(viii)If the outstanding amount of licence fee was not recovered from the pay and allowances of the deceased employee, the Head office shall intimate Director (Administration) to adjust outstanding amount against the amount, of the gratuity withheld under clause (v) and to pay the balance, if any, to the person or persons to whom the amount of death-cum-retirement gratuity was paid.
