Section 88 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
88. Retrospective revision of final pension.
- An applicant who has commuted a fraction of his final pension and after commutation his pension has been revised and enhanced retrospectively as a result of commission's decision, the applicant shall be paid difference between the commuted value determined with reference to enhanced pension and the commuted value already authorised. For the payment of difference the applicant shall not be required to apply a fresh.Provided that in the case of an applicant who has commuted a fraction of his original pension not exceeding rupees one hundred after being declared by the appointed Medical Authority and as a result of retrospective enhancement of pension, he becomes eligible to commute an amount exceeding one hundred rupees per mensem, he shall be allowed the difference between the commuted value of one hundred rupees per mensem and the committed value of the fraction of the original pension without further medical examination. The commutation of any further amount beyond rupees one hundred per mensem shall be treated as fresh commutation and allowed subject to examination by a Medical Board.
