Section 91(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)An applicant who applies for commutation of pension within one year of the date of his retirement but his application in Form 19 is received by the Director (Administration) after one year of the date of his retirement, shall not be eligible to get his pension commuted, without medical examination. Such an applicant, if he desires to commute a fraction of his pension, shall apply afresh in Form 20 in accordance with the procedure laid down in Chapter XIII.
