Section 59 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
59. Authorisation of pension and gratuity by the Director (Administration).
(1)On receipt of the pension papers referred to in Regulation 55, the Director (Administration) shall apply, the requisite checks, record the account enfacement in Part II of Form 5 and assess the amount of pension and gratuity and issue the pension payment order not later than one month in advance of the date of the retirement of the employee.(2)The amount of gratuity as determined by Director (Administration) under sub-regulation (1) shall be intimated to the Chief Accounts Officer with the remarks that the amount of gratuity maybe drawn and disbursed by him to the retired employee after adjusting the Commission's dues, if any, referred to in Regulation 65.(3)The amount of gratuity withheld under sub-regulation (5) of Regulation 66 shall be adjusted by the Chief Accounts Officer against the outstanding licence fee intimated by the Estate Officer concerned and the balance, if any, refunded to the retired employee of the Commission.
