Section 26 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
26. Addition to qualifying service when an employee of the Commission is declared surplus.
(1)An employee of the Commission other than an employee Group 'D' (Class-IV) post, who, after having been declared surplus opts to retire voluntarily within two months of such declaration and is permitted to retire, shall be entitled to have five years added to the qualifying service rendered by him:Provided that the qualifying service rendered is not more than fifteen years and the resultant length of qualify service after taking into account the aforesaid condition is not more than the service the employee should have counted had he retired on the date of his superannuation.(2)In respect of an employee in Group 'D' Class-IV post, the provisions of sub-regulation (1) shall apply if he opts for voluntary retirement within a period of two months after having been declared surplus the Commission.
