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[Cites 0, Cited by 0] [Section 40(9)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(9)(b) in Bank of Baroda (Employees') Pension Regulation, 1995

(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 bank employee;