Section 74 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
74. Authorisation of final pension and balance of the gratuity by the Director (Administration).
(1)On receipt of the documents referred to in sub-regulation (1) of Regulation 72, the Director (Administration) shall, within a period of three months from the date of receipt of the documents apply the requisite checks and complete section 1 of Part-II of Form 12 and assess the amount of family pension and gratuity.Provided that if the Director (Administration) is for any reason, unable to assess the amount within the period aforesaid he shall communicate the fact to the Chief Accounts Officer to continue to disburse the provisional family, pension to the claimant for such period as may be specified by the Director (Administration).(2)(a)The payment of family pension shall be effective from the date following the date on which the payment of provisional family pension ceased.(b)Arrears of family pension, if any, in respect of the period for which provisional family pension was drawn and disbursed by the Chief Accounts Officer shall also be authorised by the Director (Administration).(3)(a)The Director (Administration) shall determine the amount of the balance of the gratuity after adjusting the amount, if any, outstanding against the deceased Commission's employee.(b)The Director (Administration) shall intimate to the Chief Accounts Officer the amount of the balance of the gratuity determined under clause (a) with the remarks that the amount of the balance of the gratuity may be drawn and disbursed by the Chief Accounts Officer to the person or persons to whom the Provisional gratuity has been paid.(c)The amount of gratuity withheld under clause (v) of sub-regulation (1) of Regulation 75 shall be adjusted by the Chief Accounts Officer against the outstanding licence fee mentioned in clause (viii) of sub-regulation (1) of Regulation 75 and the balance, if any, refunded to the person or persons to whom gratuity has been paid.(4)The fact of the issue of the pension payment order shall be promptly reported to the Head of Office and Chief Accounts Officer by the Director (Administration) and the documents which are no longer required shall be returned to the Head of Office.(5)If the amount of provisional family pension as disbursed by the Head of Office is found to be in excess of the final family pension assessed by the Director (Administration) it shall be open to the Director (Administration) to adjust the excess amount in instalments by short payments of family pension payable in future.(6)(a)If the amount of gratuity disbursed by the Head of Office proves to be larger than the amount finally assessed by the Director (Administration) the beneficiary shall not be required to refund the excess.(b)The Director (Administration) shall ensure that chances of disbursing the amount of gratuity in excess of the amount actually admissible are minimised and the official or officials responsible for the excess payment shall be accountable for the over payment.
