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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(2)
(a)In the case of an employee of the Commission retiring in accordance with the provisions of these regulations after completing qualifying service of not less than thirty three years the amount of pension shall be determined as follows, namely:
Averageemoluments Amountsof monthly pension
(i)Upto first Rs. 1,000 50%of average emoluments.
(ii)Next Rs. 500/- 45%of average emoluments.
(iii)Balance 40%of average emoluments subject to a maximum of Rs. 4,500 permensem including relief on pension payable upto to index level328;
(b)In the case of an employee of the Commission retiring in accordance with the provisions of these regulations before completing qualifying service of 33 years, but after completing qualifying service of 10 years, the amount of pension shall be proportionate to the amount of pension admissible under clause (a) and in no case the amount of pension shall be less than rupees sixty per mensem;
(c)Notwithstanding anything contained in clause (a) and clause (b), the amount of invalid pension shall not be less than the amount of family pension admissible under sub-regulation (1) of Regulation 49.