Section 10 in State Bank of India Employees Pension Fund Regulations, 2014
10. Bank's contribution to Pension Fund .
(1)The Bank shall subscribe monthly to the Fund a sum equal to ten per cent. of the salary payable by the Bank in respect of all employees who are members of the Fund:Provided that the Bank shall not subscribe for the period of such service of a member which is not to be counted as pensionable service.(2)The amount of the Bank's subscription thus calculated, if it contains element of paise, shall be rounded off to the next higher rupee.(3)On or after the 25th January, 2012, the Bank shall cause an investigation to be made by an Actuary into the financial condition of the Fund every financial year, on the 31st day of March, and make such additional annual contributions to the Fund as may be required to secure payment of the benefits under these pension regulations.Provided that the pension structure for different categories of pensioners shall not be varied on such actuarial investigation or valuation.
