Section 15(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(3)If no communication is received by the Head of Office within the period referred to in sub-regulation (2), the employee of the Communication shall be deemed to have opted to forgo or refund the monetary benefits referred to in clause (a) of sub-regulation (1) and count in lieu thereof the service for which the aforesaid monetary benefits were paid or payable.
