Section 105 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
105. Withdrawal of application.
(1)The applicant may after giving notice in writing to the Director (Administration) withdraw his application at any time before subjecting himself to medical examination before the medical authority but in no case after he has appeared before such authority;(2)In case the medical authority directs that the applicant's age for the purpose of commutation shall be assumed to be greater than his actual age, the applicant may-(a)by giving notice in writing to the Director (Administration) withdraw his application (within fourteen days) from the date on which the receives the certified copy of Part-III of Form 22; and(b)request the Director (Administration) with in the period specified in clause (a) that he may be permitted to reduce the amount of pension already applied for commutation to an amount to be indicated by the applicant.(3)Where a request for withdrawal has not been made by the applicant within the time specified in clause (a) of sub-regulation (2), it shall be presumed that he has accepted the findings of the medical authority and the Director (Administration) shall take action to authorise the payment of commuted value of pension.(4)If a request for reduction in the amount of pension to be commuted is made as provided in clause (b) of sub-regulation (2), the Director (Administration) shall authorise the payment of commuted value of pension with reference to the reduced amount.(5)If the applicant is informed by the Director (Administration) under Regulation 106 that on account of modification of the Table, the commuted value becoming payable to the applicant for commutation will be less than the value communicated to him in Form 21, it shall be open to the applicant to withdraw his application by a written notice addressed of the date on which he receives intimation of such of the date on which he receives intimation of such modification.
