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Union of India - Section

Section 7 in State Bank of India Employees Pension Fund Regulations, 2014

7. Eligibility.

(1)Save as provided in regulation 8, every permanent employee in the service of the Bank, including a permanent part-time employee who is required by the Bank to work for more than six hours a week, under the terms and conditions of his service shall become a member of the Fund from-
(a)the date from which he is confirmed in the service of the Bank, or
(b)the date from which he may be required to become a member of the Fund under the terms and conditions of his service.
(2)Notwithstanding anything contained in sub-regulation (1) above any employee who joins the service of the Bank on or after 1st August, 2010 shall not become and shall not be entitled to become a member of the Fund.