Section 58(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)The various stages the action laid down in Regulation 53 shall be strictly flowed by the Head of Office. There may be an illasterated case where inspite of following the procedure down in regulation 53, it may not be possible for the Head of office to forward the pension papers fluerred to in reguk-tion 55 to the Director (Administration) within the period prescribed in sub-regulation (3) of that regulation or where the pension papers have been forwarded to the Director (Administration) within the prescribed period, but the Director (Administration) may have returned the pension papers to the Head of Office for eliciting further information before the issue of pension payment order and order of the payment of gratuity. If the Head of Office in is of the opinion that the employee of the Commission is likely to retire before his pension and gratuity or both can be finally assessed and settled in accordance with the provisions of these regulations, shall, without delay, take steps to determine the qualifying years of service and the emoluments qualifying for pension after the most careful summary investigations that may be made. For this purpose, he shall-(i)rely upon such information as may be available in the official records; and(ii)ask the retiring employee to file a written statement on plain paper stating the total length of qualifying service including details of emoluments drawn during the last 10 months of service but excluding the breaks and other non-qualifying period of service.
