Section 36 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
36. Invalid pension.
(1)Invalid pension may be referred if an employee of the Commission retires from the service on account of any bodily or mental ability which permanently incapacitates him for service.(2)An employee of the Commission applying for valid pension shall submit a medical certificate in capacity from the medical authority nominated by the Commission for the purpose in form 17.(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.
