Section 39 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
39. Compassionate allowance
(1)An employee of the Commission who is dismissed or removed from service shall forfeit his pension and gratuity :Provided that the authority competent to dismiss or remove from service may, if the case is deserving of special consideration, sanction a compassionate allowance not exceeding two third of pension or gratuity or both which would have been admissible to him if he had retired on compensation pension.(2)A compassionate allowance sanctioned under proviso to sub-regulation (1) shall not be less than the amount of rupees sixty per mensem.Explanation : (1) - Compassionate allowance is one of the various kinds of pension and as such is commutable in accordance with provisions contained in Chapters XI to XIII of these Regulations.(2)The reliefs in pension would be admissible to a retired employee of the Commission who is in receipt of compassionate allowance.
