Section 94 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
94. Authorisation of the commuted value of a fraction of provisional pension.
(1)If pending determination of final pension, the Director (Administration) has sanctioned provisional pension to an employee under Regulation 58 and such an employee has applied for commutation of provisional pension in Form 19 in accordance with the provisions of Regulation 87 the Director (Administration) on receipt of Form 19 shall take action as provided in sub-regulation (1) of Regulation 92 and verify the correctness of the amount of provisional pension and make further verification as provided in sub-regulation (1) of Regulation 93.(2)The Director (Administration) after necessary verification of the amount of the provisional pension and the amount of the commuted value shall(a)issue authority for the payment of commuted value of the Chief Accounts Officer with the remarks that the commuted value may be drawn and disbursed to the applicant under intimation to him;(b)draw the attention of the Chief Accounts Officer to the proviso to sub-regulation (1) of Regulation 84 so that the Chief Accounts Officer may make reduction in the amounts of provisional pension on account of commutation accordingly; and(c)endorse to the applicant a copy of the authority referred to in clause (a) with the instruction that he should pursue the matter with the Chief Accounts Officer.(3)The Chief Accounts Officer on receipt of authority from the Director (Administration) under Sub-regulation (2), shall draw the amount of commuted value of pension and disburse the same to the applicant under intimation to the Director (Administration).
