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Union of India - Section

Section 7 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

7. Pension subject to future good conduct.

- I (a) Future good conduct shall be an implied condition of every grant of pension and its continuance under these regulations.(b)The Commission or any other authority to whom the Commission may delegate powers in this regard may, be an order in writing, withhold or withdraw a pension or a part thereof, whether permanently or for a specified period, if the pensioner is convicted of a serious crime or is found guilty of grave mis-conduct.Provided that where a part of pension is withheld or withdrawn, the amount of such pension shall not be reduced below the amount of rupees sixty per mensem.
(2)Where a pensioner is convicted of a serious crime by a Court of Law, action under sub-regulation (1) shall be taken in the light of judgment of the Court relating to such conviction.
(3)In a case not falling under sub-regulation (2) if the authority referred to in the sub-regulation (1) considers that the pensioner is prima facie guilty of a grave misconduct, it shall, before passing an order under sub-regulation (1),
(a)serve upon the pensioner a notice specifying the action proposed to be taken against him and the ground on which it is proposed to be taken and calling upon him to submit within 15 days of the receipt of the notice or such further time not exceeding 15 days as maybe allowed by the authority specified in sub-regulation 1 (b) such representation as he may wish to make against the proposal; and
(b)take into consideration the representation, if any, submitted by the pensioner under clause (a).
(4)Where the authority competent to pass an order under sub-regulation (1) is an authority other than the Commission itself, the Chairman shall be consulted before the order is passed.
(5)An appeal against an order under sub-regulation (1), passed by any authority other than the Commission shall lie to the Commission and the commission shall pass such orders on the appeal as the Commission deems fit.