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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(2)Every case of delayed payment of gratuity shall, suo mote, be considered by the Chief Executive Officer and where the Chief Executive Officer is satisfied that the delay in payment of gratuity was issued on account of administrative lapse, the Chief Executive Officer shall pass orders for the payment of interest.