Section 9(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)If a pensioner who, immediately before his retirement was holding a group 'A' (Class-I) post under the Commission wishes to accept any commercial employment before the expiry of 2 years from the date of his retirement, he shall obtain the previous sanction of the Commission to such acceptance;Provided that an employee of the Commission who was permitted by the Commission to take up such employment during his leave preparatory to retirement or refused leave shall not be required to obtain subsequent permission for his continuation in such employment after retirement.
