Section 31(1) in Canara Bank (Employees') Pension Regulations, 1995
(1)An employee, who is dismissed or removed or terminated from service, shall forfeit his pension:Provided that the authority higher than the authority competent to dismiss or remove terminate him from service may if-(i)such dismissal removal or termination is on or after the day of November, 1993; and(ii)the case of deserving of special consideration, sanction a compassionate allowance not exceeding two-thirds of the pension which would have been admissible to him on the basis of the qualifying service rendered upto the date of his dismissal, removal or termination.
