Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(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.