Section 30(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)the expression "emoluments" means pay as defined in rule 9(21) of the Fundamental Rules (including dearness pay as determined by the order of the Government issued from time to time) of the Government which an employee of the Commission was receiving immediately before his retirement or on the date of his death.Note. - (1) If an employee immediately before his retirement or death while in service had been absent from duty on leave for which leave salary is payable or having been suspended had been reinstated without forfeiture of service, the emoluments which he would have drawn had he not been absent from duty or suspended shall be the emoluments for the purpose of this regulation :Provided that any increase in pay (other than the increment referred to in note-4 below) which is not actually drawn shall not form part of his emoluments.
