Section 73(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)After receipt the documents referred to in Regulation 72 by the Direction (Administration), he shall take necessary steps to draw provisional family pension not exceeding the maximum family pension and hundred per cent of the gratuity as determined in accordance with the provisions of this chapter. For this purpose Director (Administration) and Chief Accounts Officer shall adopt the following procedure namely:(a)The Director (Administration) shall issue a sanction letter in favour of claimant or claimants endorsing a copy thereof to the Chief Accounts Officer indicating the amount of provisional family pension and hundred per cent of the gratuity as determined.(b)He shall indicate in the sanction letter the amount recoverable out of gratuity under sub-regulation (3) of Regulation 72.(c)after Issue of the sanction letter Chief Accounts Officer shall draw-(i)the amount of the Provisional family pension and(ii)the amount of hundred per cent of the gratuity after deducting therefrom the dues mentioned in clause (b).
