Section 96(v) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(v)has retired from service on one of the pensions referred to in Regulation 90 but his application for commutation has not been received by the Director (Administration) within one year of his retirement, shall be eligible to commute a fraction of his pension subject to the limit specified in Regulation 83 after he has been declared fit by the appropriate medical authority.
