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[Cites 0, Cited by 0] [Section 38(10)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(10)(b) in Punjab Gramin Bank (Employees') Pension Regulations, 2018

(b)If on the conclusion of the criminal proceedings referred to in clause (a), the person concerned,-
(i)is convicted for the murder or abetting in the murder of the employee, such a person shall be debarred from receiving the family pension which shall be payable to the other eligible member of the family, from the date of death of the employee;
(ii)is acquitted of the charge of murder or abetting in the murder of the employee, the family pension shall be payable to such a person from the date of death of the employee.