Section 72(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(3)The Head of office shall draw the attention of the Director (Administration) to the details of Commission's dues outstanding against the deceased employee, namely:(a)Commission's dues as ascertained and assessed in terms of Regulation 75 and recoverable out of the gratuity before payment is authorised.(b)Amount of gratuity to be held over partly for adjustment of Commission's dues which have not been assessed so far and partly as a margin for adjustment in the light of the final determination of the gratuity.(c)The maximum amount of gratuity to be held over for the purpose of clause (b) shall be limited to 10 per cent of the amount of gratuity or rupees one thousand, whichever is less.
