Section 36 in United Bank of India (Employees') Pension Regulations, 1995
36. Minimum Pension.
- The amount of minimum pension shall be.-(a)rupees three hundred and seventy five per month in respect of an employee other than a part-time employee, where the employee had retired before the 1stday of November, 1992 (in case of workmen) or before 1stday of July, 1993 (in case of officers) and proportionate amount thereof in relation to the rate of scale of wages in the case of a part-time employee who retired before the 1stday of November, 1992;(b)rupees seven hundred and twenty per month in respect of an employee other than a part-time employee, where the employee had retired on or after the 1stday of November, 1992 (in case of workmen) or on or after the 1stday of July, 1993 (in case of officers) and proportionate amount thereof in relation to the rate of scale of wages in the case of a part-time employee who had retired on or after the 1stday of November, 1992.(c)rupees one thousand and fifteen per month in respect of an employee other than a part-time employee, where the employee retired on or after the 1stday of April, 1998 and rupees three hundred and thirty nine per month in respect of a part-time employee drawing 1/3 scale wages,; rupees five hundred and eight per month in respect of a part-time employee drawing 1/2 scale wages and rupees seven hundred and sixty two per month in respect of a part-time employee drawing 3/4 scale wages where the part-time employee retired on or after the 1stday of April, 1998.Provided that on and from 1stday of May 2005 the amount of minimum pension, in respect of an employee other than a part-time employee, who retired on or after 1stApril 1998 but before 31stOctober 2002 shall be rupees one thousand and fifty eight per month and rupees three hundred and fifty three in respect of a part-time employee drawing 1/3 scale wages, rupees five hundred and twenty nine in respect of a part-time employee drawing ½ scale wages and rupees seven hundred and ninety four in respect of a part-time employee drawing ¾ scale wages, where the part-time employee retired on or after 1stday of April, 1998.(d)Rupees One thousand four hundred and thirty seven per month in respect of an employee, other than a part-time employee, where the employee retired on or after 1stday of May 2005 and Rupees four hundred and seventy nine per month in respect of a part-time employee drawing 1/3 scale of wages, Rupees seven hundred and twenty per month in respect of part-time employee drawing ½ scale wages and Rupees one thousand and seventy eight per month in respect of a part-time employee drawing ¾ scale wages, where the part-time employee retired on or after the 1stday of May 2005.Provided that on and from 1stday of May 2005 the provisions of this clause shall also apply to an employee including a part-time employee who retired on or after 1stNovember 2002 but on or before 30th April 2005."(e)Rupees one thousand seven hundred and seventy nine per month in respect of an employee, other than a part-time employee, where the employee retired on or after 1stday of November 2007 and Rupees five hundred and ninety five per month in respect of a part time employee drawing 1/3 scale of wages, Rupees eight hundred and ninety two per month in respect of part-time employee drawing 1/2 scale wages and Rupees one thousand three hundred and thirty nine per month in respect of a part-time employee drawing ¾ scale wages, where the part-time employee retired on or after the 1stday of November 2007.(f)Rupees two thousand seven hundred eighty five (2785) per month in respect of an employee, other than a part-time employee, where the employee retired on or after 1stday of November 2012 and Rupees nine hundred thirty two (932) per month in respect of part time employee drawing 1/3 scale of wages, Rupees one thousand three hundred ninety seven(1397) in respect of part-time employee drawing 1/2 scale of wages and Rupees two thousand ninety six(2096) in respect of part-time employee drawing 3/4 scale of wages, where the part-time employee retired on or after the 1stday of November 2012.
