Section 73 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
73. Sanction, drawal and disbursement of provisional family pension and gratuity.
(1)After receipt the documents referred to in Regulation 72 by the Direction (Administration), he shall take necessary steps to draw provisional family pension not exceeding the maximum family pension and hundred per cent of the gratuity as determined in accordance with the provisions of this chapter. For this purpose Director (Administration) and Chief Accounts Officer shall adopt the following procedure namely:(a)The Director (Administration) shall issue a sanction letter in favour of claimant or claimants endorsing a copy thereof to the Chief Accounts Officer indicating the amount of provisional family pension and hundred per cent of the gratuity as determined.(b)He shall indicate in the sanction letter the amount recoverable out of gratuity under sub-regulation (3) of Regulation 72.(c)after Issue of the sanction letter Chief Accounts Officer shall draw-(i)the amount of the Provisional family pension and(ii)the amount of hundred per cent of the gratuity after deducting therefrom the dues mentioned in clause (b).(2)The Chief Accounts Officer shall disburse the provisional family pension including arrears if any) and the gratuity immediately after the same have been drawn under sub-regulation (1).(3)The Payment of provisional family pension shall continue for a period of 6 months from the date following the date of death of the employee unless the period is extended by the Director (Administration) under the provision to sub-regulation (1) of Regulation 74.(4)The Chief Accounts Officer shall inform the Director (Administration).(a)As soon as the gratuity has been paid to the claimant or claimants; and(b)as soon as the provisional family pension has been paid for a period of six months or for the period extended under proviso to sub-regulation (1) of Regulation 74 as the case may be.(5)If the claimant or any of the claimants desire the payment of provisional family pension or of gratuity or of both through money order or bank draft, the same shall be remitted to him or her through money order or bank draft at his own cost.Provided that in the case of any claimant who is sanctioned a provisional family pension not exceeding Rs. 215/- (exclusive of relief on family pension) per mensem the amount of pension, shall at the request of the claimant, he remitted to him or her by money order at Commission's expense.
