Section 15 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
15. Counting of service rendered under trading establishment or on contract.
(1)A person how is initially engaged by the Commission under a trading establishment or on contract for a specified period and is subsequently transferred or appointed permanently to the same or another post under the regular establishment without interruption of duty, in the interest of Commission's work, may opt either-(a)to retain the Commission's contribution in the Contributory Provident Fund with interest thereon including any other compensation or retirement benefits for that service; or(b)to agree to refund to the Commission the monetary benefits referred to in clause (a) or to fore go the same if they have not been paid to him and count in lieu thereof the service for which the aforesaid monetary benefits may have been payable.(2)The option under sub-regulation (1) shall be communicated to the head of office under intimation to the Director (Administration) within a period of a 3 months from the date of issue of the order of permanent transfer or appointment to the regular establishment, or if the employee is on leave on that date, within 3 months on his return from leave whatever is later.(3)If no communication is received by the Head of Office within the period referred to in sub-regulation (2), the employee of the Communication shall be deemed to have opted to forgo or refund the monetary benefits referred to in clause (a) of sub-regulation (1) and count in lieu thereof the service for which the aforesaid monetary benefits were paid or payable.
