Section 64(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)Subject to provisions of Regulations 7 and 8 pension once authorised after final assessment shall not be revised to the dis-advantage of the employee of the Commission unless such revision becomes necessary on account of detection of a clerical error subsequently;Provided that no revision of pension to the dis-advantage of the pensioner shall be ordered by the Director (Administration) without the concurrence of the Chairman if the clerical error is detected after a period of 2 years from the date of authorisation of pension.
