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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(3)(b) in Punjab Gramin Bank (Employees') Pension Regulations, 2018

(b)On receipt of a request under clause (a), the appointing authority may, subject to the provisions of sub-regulation (2), consider such request for the curtailment of the period of notice of three months on merits and if it is satisfied that the curtailment of the period of notice will not cause any administrative inconvenience, the appointing authority may relax the requirement of notice of three months on the condition that the employee shall not apply for commutation of a part of his pension before the expiry of the notice of three months.