Section 48(3) in Canara Bank (Employees') Pension Regulations, 1995
(3)Where the Competent Authority orders recovery of pecuniary loss from the pension, the recovery shall mot ordinarily be made at a rate exceeding one third of the pension admissible on the date of retirement of the employee:Provided that where a part of pension is withheld or withdrawn, the amount of pension drawn by a pensioner shall not be less than the minimum pension payable under these regulations.
