Section 10 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
10. Employment after retirement under a Government outside India.
- If a pensioner, who immediately before his retirement was holding a group 'A' (Class-I) post under the Commission, wishes to accept any employment under any Government outside India, he shall obtain the previous permission of the Commission for such acceptance, and no pension shall be payable to a pensioner who accepts such an employment without proper permission in respect of any period for which he is so employed or such longer period as the commission may direct :Provided that an employee who was permitted by the Commission to take up a particular form of employment under any Government outside India during his leave preparatory to retirement shall not be required to obtain subsequent permission for his continuance in such employment after retirement.Explanation. - For the purpose of this regulation the expression "employment under any Government outside India" includes employment under a local authority or Corporation or any other institution or organisation which functions under the supervision or control of a Government outside India, or an employment under an International Organisation of which the Government of India is not a Member.
