Section 74(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(3)(a)The Director (Administration) shall determine the amount of the balance of the gratuity after adjusting the amount, if any, outstanding against the deceased Commission's employee.(b)The Director (Administration) shall intimate to the Chief Accounts Officer the amount of the balance of the gratuity determined under clause (a) with the remarks that the amount of the balance of the gratuity may be drawn and disbursed by the Chief Accounts Officer to the person or persons to whom the Provisional gratuity has been paid.(c)The amount of gratuity withheld under clause (v) of sub-regulation (1) of Regulation 75 shall be adjusted by the Chief Accounts Officer against the outstanding licence fee mentioned in clause (viii) of sub-regulation (1) of Regulation 75 and the balance, if any, refunded to the person or persons to whom gratuity has been paid.
