Section 61 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
61. Employees on deputation.
- In the case of an employee of the Commission who retires from service, while on deputation to foreign service, action to authorise pension and gratuity in accordance with the provisions of this chapter shall be taken by the Director (Administration).Note. - Acceptance of evidence regarding payment of pension contribution. - (a) There are some cases in which, in accordance with the term of deputation foreign service', it is the responsibility and liability of the employee himself to maintain the continuity of pensionable service by the payment of pension contributions. In such cases, it will be necessary to ascertain whether the recoveries have been made, before the period of foreign service is reckoned as qualifying service. However, the employee is sometimes put to considerable difficulty because of defective incomplete record maintenance by the administrative offices. In such cases, while he could be reasonably asked to show that he had indeed made the contributions, the administrative authority should show a spirit of reasonableness and accommodation in evaluating and accepting such evidence as he is able to put forward, and not insist rigidly on formal proof with reference to service or accounts records for the maintenance of which the employee is not responsible.(b)Where, however, the responsibility for making pension contributions is that of the borrowing organisation and where either some of the contribution have not been recovered or the records in respect of the recoveries of such contributions are incomplete, while the authorities concerned should pursue the matter with the borrowing organisation separately for appropriate action, this should have no bearing on the processing and finalisation of pension papers.
