Section 66 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
66. Adjustment and recovery of dues pertaining to Commission's accommodation.
(1)The Estate Officer concerned on receipt of intimation from the Head of Office under sub-regulation (i) of Regulation 51 regarding the issue of No Demand Certificate shall scrutinise its records and inform the Head of Office eight months before the date of retirement of the allottee, if any licence fee was recoverable from him in respect of the period prior to 8 months of his retirement. If no intimation in regard to recovery or outstanding licence fee is received by the Head of Office by the stipulated date, it shall be presumed that no licence fee was recoverable from the allottee in respect of the period proceeding 8 months of his retirement.(2)The Head of Office shall ensure that licence fee for the next 8 months, that is upto the date of retirement of the allottee is recovered every months from the pay and allowance of the allottee.(3)Where the Estate Officer concerned intimated the amount of licence fee recoverable in respect of the period mentioned in sub-regulation (1), the Head of Office shall ensure that outstanding licence fee is recovered in instalments from the current pay and allowances of the allottee and where the entire amount is not recovered from the pay and allowances. the balance shall be recovered out of the gratuity before its payment is authorised.(4)The Estate Officer concerned shall also inform the Head of Office, the amount of licence fee for the retention of Commission's accommodation for the permissible period of two months or the permissible period as may be prescribed by the Commission beyond the date of retirement of the allottee. The Head of Office shall adjust the amount of that licence fee from the amount of gratuity together with the unrecovered licence fee, if any, mentioned in sub-regulation (3).(5)If in any particular case, it is not possible for the Estate Officer concerned to determine the outstanding licence fee, the Estate Officer shall inform the Head of Office that ten per cent of the gratuity or one thousand rupees, whichever is less may be withheld pending receipt of further information.(6)The recovery of licence fee for the occupation of the Commission's accommodation beyond the permissible period of two months (or the period as may be fixed by the Commission from time to time) after the date of retirement of the allottee shall be the responsibility of the concerned Head of Office.Note : For the purpose of this regulation the licence fee shall also include any other charges payable by the allottee for any damage caused by him to the accommodation or its fittings.
