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[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(4)(a) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(a)The Head of office shall intimate the amount of provisional pension and amount of provisional Death-cum-Retirement Gratuity to the Director (Administration) for issue of a sanction letter to the employee of the Commission endorsing a copy thereof to the Accounts Officer authorising-
(i)100 per cent of pension as determined under sub-regulation (3) as provisional pension for a period not exceeding six months to be recokoned from the date of retirement of the employee; and
(ii)100 per cent of the gratuity as provisional gratuity as determined under sub-regulation (3) withholding 10 per cent of gratuity or Rs. 1,000 whichever is less.