Section 9(8) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(8)In this regulation(a)the expression "commercial employment" means :(i)an employment in any capacity including that of an agent or on honorarium under a Company, co-operative Society, a society registered under Registration of Society's Act, 1960 or any other law, for the time being in force in any state, firm or individual engaged in trading, commercial, industrial, financial, or professional business Khadi and Village Industries activities and includes also a Directorship of such company and partnership of such firm, but does not include employment under a body corporate wholly or substantially owned or controlled by the Central Government or a State Government.Setting up practice either independently or as a partner of a firm, as adviser or consultant in matters in respect of which the pensioner,(a)has no professional qualifications and the matters in respect of which the practice is to be set up or is carried on are related to his official knowledge or experience, or(b)has professional qualification but the matter in respect of which such practice is to be set up are such as are likely to give his clients an unfair advantage by reason of his previous official position; or(c)has to undertake work involving liaison or contract with the offices or officers of the Commission.Explanation. - For the purpose of this clause, the expression "employment under a Co-operative Society or a society registered under Societies Registration Act, 1960 or any other law for the time being in force in any state" includes holding of any office, whether elective or otherwise such as that of President, Chairman, Manager, Secretary, Treasurer and the like, by whatever name called in such society.In the case of re-employed pensioners the date of retirement for the purpose of this regulation shall be the date on which employees of the commission finally cease to be so re-employed in Commission's service.Note. - Retired Group 'A' (i.e. Class-I) Officers to furnish half-yearly declaration about accept of commercial employment, - Retired Group A' (Le. Class-I) Officers are required to furnish half-yearly a declaration in the prescribed form about acceptance non-acceptance of commercial employment within two years from the date of their retirement and also about acceptance non-acceptance of any employment under any Government outside India.In cases where the commercial employment under a Government outside India has been accepted within two years from the date of retirement without obtaining Commission's approval, the Chief Accounts Officer will seek Commission's orders before making further pension payments.Non-Employment DeclarationI declare that I have/have not accepted commercial employment after obtaining/without obtaining sanction of the Commission.I declare that I have/have not accepted any employment under any Government outside India after obtaining/without obtaining sanction of the Commission.Place :date :Signature ....................................................Name of Pensioner .......................................P.P.O. No ...........................................................To be furnished by Commission's Group A (Class-I Officers during first two years from the date of retirement.
