Section 29 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
29. Verification of qualifying service after 25 years service, or 5 years before retirement.
(1)On an employee of the Commission completing 25 years of service or on his being left with 5 years service before the date of retirement, whichever is earlier, the Head of Office, shall in accordance with the rules for the time being in force, verify the service rendered by such an employee, determine the qualifying service and communicate to him in From 18 the period of qualifying service so determined.(2)Notwithstanding anything contained in sub-regulation (1) where an employee is transferred to another department, or on account of closure of the department he had been previously serving or because he held had been declared surplus, the verification of service may be done whenever such event occurs.(3)The verification done under sub-regulation (1) and (2) shall be treated as final and shall not be reopened except when necessitated by a subsequent change in the regulations and orders governing the conditions under which the service qualifies for pension.
