Section 67 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
67. Adjustment and recovery of dues other than dues pertaining to Commission's accommodation.
(1)For the dues other than the dues pertaining to occupation of Commission's accommodation as referred to in clause (b) of sub-regulation (3) of Regulation 65, the head of office shall take steps to assess the dues two years before the date on which an employee of the commission is due to retire on superannuation; or on the date on which he proceeds on leave preparatory to retirement. whichever is earlier,.(2)The assessment of Commission's dues referred to in sub-regulation (1) shall be completed by the Head of office 8 months prior to the date of the retirement of the employee.(3)The dues as assessed under sub-regulation (2) including those dues which come to notice subsequently and which remain outstanding till the date of retirement of the employee shall be adjusted against the amount of the death-sum-retirement gratuity becoming payable to the employee on his retirement.Explanation :- (1) The arrears of water and electricity are dues of Municipal Committees etc. which are local bodies and are, therefore, not Commission's dues, Similarly any dues to Co-operative Societies cannot be treated as dues to Commission. the recovery of such dues can be made from the death-cum-retirement gratuity.(2)Family pension is like any other pension and recoveries of the dues whether those of the Commission or otherwise are not permissible from it without obtaining the consent of the pensioner.(3)In case, a prematurely retired employee gives declaration to his disbursing officer for recovery outstanding dues of the Co-operative Societies on his death-cum-retirement gratuity payable to him under these regulations, the same maybe deducted in cash from the death-cum-retirement gratuity of the official and remitted to the society.(4)The Pensioner's relief is not covered by the pension Act and, therefore, there may be no objection to the recovery of Commission's dues from the pensioner's relief without the consent of the Pensioner.
