Section 70(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)(a)For the purpose of determination of emoluments for family pension and death-cum-retirement gratuity, the Head of Office shall confine the verification of the correctness of emoluments for a maximum period of one year preceding the date of death of the employee.(b)In case the employee was on extraordinary leave on the date of death, the correctness of the emoluments for a maximum period of one year which he drew proceeding the date of the commencement of the extra-ordinary leave shall be verified.
