Section 93 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
93. Authorisation of commuted value by the Director (Administration).
(1)The Director (Administration) on receipt of Form 19 shall(a)verify that information furnished by the applicant in Part-I of Form 19 is correct;(b)verify that the applicant is eligible to commute a fraction of his pension without medical examination.(c)determine the commuted value of pension;(d)issue authority for the payment of commuted value of pension to the Chief Accounts Officer.(2)The Director (Administration) after necessary verification or the information furnished in Form 19 shall(a)issue authority for the payment of commuted value of pension to the Chief Accounts Officer;(b)draw the attention of the Chief Accounts Officer to the proviso of sub-regulation (1) of Regulation 84 so.that the Chief Accounts Officer may make entry in the Pension Payment Order regarding the date on which the amount of pension is to be reduced on account of commuted part of pension;(c)endorse to the applicant a copy of the authority referred to in clause (a) with the instruction that he should collect the commuted value of pension from the Chief Accounts Officer.
