Section 90 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
90. Eligibility.
- An applicant, whose is authorised:(i)a superannuation pension under Regulation 32.or(ii)a retiring pension under Regulation 33.or(iii)a pension on absorption in or under a Corporation or Company or body in terms of Regulation 34 and who elects to receive monthly pension and Death-cum-retirement Gratuity.or(iv)a compensation pension on abolition of permanent post under Regulation 37. or(v)a pension in whole or in part on the finalisation of the departmental or judicial proceedings referred to in Regulation 8 and issue of final orders thereon.shall subject to the limit in Regulation 83, be eligible to commute a fraction of his pension without medical examination.Provided that he applies for commutation of pension in Form 19 in accordance with the provisions of Regulation 91.Note - Pension referred to in clause (i), clause (ii), any clause (iv) shall include the provisional pension sanctioned under Regulation 58.
