Section 108(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)The commuted value of the fraction of provisional pension as indicated in the endorsement in Form 21 addressed to the applicant and forwarded under sub-regulation (3) of Regulation 98 shall be deemed to have been amended with the issue oi an authority by the Director (Administration) for the payment of difference between the commuted value of the fraction of the final pension and the fraction of the provisional pension.
