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[Cites 0, Cited by 0] [Section 58(8)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(8)(Administration) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(Administration)under clause (a) of the sub-regulation (6) or sub-regulation (7) the Director (Administration) shall take steps to refund the amount of withheld gratuity tinder sub-clause (ii) of clause (a) of sub-regulation (4) to the retired employee after adjusting the Commission's dues which may have come to notice after payment of provisional gratuity under sub-clause (ii) of clause (b) of sub-regulation (4). If the employee was an allottee of Commission's accommodation, the withheld amount should be refunded on receipt of 'No Demand Certificate' from the Estate Officer concerned.