Section 26(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(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.
