Section 103(6) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(6)If as a result of the opinion of the Medical Board received by the Director (Administration) under sub-regulation (5), the applicant becomes eligible to commute a fraction of pension originally applied for, the Director (Administration) shall determine the commuted value with reference to the Table applicable on the date, the Medical Board recorded its opinion with reference to the revised or modified opinion of the Medical Board and take action to authorise the commuted value to the applicant.
