Section 65 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
65. Recovery and adjustment of Commission's dues.
(1)It shall be the duty of the Head of Office to ascertain and assess the Commission's dues payable by an employee of the Commission due for retirement.(2)The Commission's dues as ascertained and assessed by the Head of Office which remain outstanding till the date of retirement of the employee, shall be adjusted against the amount of the death-cum-retirement gratuity becoming payable.(3)The expression "Commission's dues" includes (a) dues pertaining to Commission's accommodation including arrears of licence free, if any;(b)dues other than those pertaining to Commission's accommodation, namely balance of house building or conveyance or any other advance, over payment of pay and allowances or leave salary and arrears of income-tax deductible at source under the income-tax Act, 1961 (43 of 1961).
