Section 39(1) in United Bank of India (Employees') Pension Regulations, 1995
(1)Without prejudice to the provisions contained in these regulations where an employee dies -(a)after completion of one year of continuous service; or(b)before completion of one year of continuous service provided the deceased employee concerned immediately prior to his appointment to the service or post was examined by a medical officer approved by the Bank and declared fit for employment in the Bank; or(c)after retirement from service and was on the date of death in receipt of a pension, or compassionate allowance; the family of the deceased shall be entitled to family pension, the amount of which shall be determined in accordance with Appendix III.Provided that in respect of employees who were in the service of the Bank on or after the 1stday of January, 1986 and had died while in service on or before the 31stday of October, 1987 or had retired on or before 31stday of October, 1987 but died later, the family of the deceased shall be entitled to family pension, the amount of which shall be determined in accordance with Appendix V."
