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Union of India - Section

Section 33 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

33. Retiring pension.

- A retiring pension shall granted- (a) to an employee of the Commission shall retires, or is retired, in advance of the age of compulsory retirement, in accordance with the provisional regulation 40 or 41 of these regulations or clause of sub-regulation (3) of Regulation 5 of the Khadi and Village Industries Commission Regulations, and
(b)to an employee of the Commission where being declared surplus, opts for voluntary retirement in accordance with the provisions of regulation 2 of these regulations.
Note. - The orders regarding retirement on the last day of the month shall not apply to the cases premature retirement.