Section 27 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
27. Addition to qualifying service in special circumstances.
(1)An employee who is recruited at the age of 35 years or more may, within a period of 3 months from the date or his appointment elect to forego his right to pension whereupon he shall be eligible to opt for the benefits under the Khadi and Village Industries Commission (Contributory Provident Fund) Regulations, 1958 and the Khadi and Village Industries Commission Employees (Gratuity), Regulations, 1975.(2)The option referred to in sub-regulation (1) once exercised shall be final.
