Section 27 in State Bank of India Employees Pension Fund Regulations, 2014
27. Saving Clause.
- All the actions taken and anything done under and as per the provisions of State Bank of India Employees' Pension Fund Rules-1955 shall remain valid and binding on the concerned parties. The supersession of the said State Bank of India Employees' Pension Fund Rules-1955 by these regulations shall not affect the validity of various decisions/actions taken pursuant to the said rules.Explanatory MemorandumRegulation 10 has been given retrospective effect from the date of Government of India approval i.e. from 25th January, 2012 so as to make additional contribution to the Pension Fund as per Actuarial valuation in addition to the usual contribution at ten per cent of the salary of members. It is certified that the interests of no person shall be adversely affected by such retrospective effect.
