Section 62(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)If the payment of gratuity has been authorised after three months from the date when its payment became due, and it is clearly established that the delay in payment was attributable to the administrative lapse, interest at the rate of five per cent per anum (or at the rate that may be fixed from time to time by the Central Government for their employees) on the amount of gratuity in respect of the period beyond three months shall be paid;Provided that the delay in the payment was not issued on account of failure on the part of the employee to comply with the procedure laid down this chapter.
