Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(6) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(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.