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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(10) in State Bank of India Employees Pension Fund Regulations, 2014

(10)
(a)In the case of members who retire from the Bank's service on or after 1st November 1993, dearness relief shall be payable for every rise or be recoverable for every fall, as the case may be, of every 4 points over 1148 points in the quarterly average of the All India Average Consumer Price Index for Industrial Workers in the series 1960=100.
(b)Such increase or decrease in dearness relief for every said four points shall be calculated in the manner given below :-
TABLE
Scale of basic pension per month The rate of dearness relief as a per cent. of basic pension
(a) up to Rs. 2400 0.35 per cent.
(b) Rs. 2401 to Rs. 3850 0.35 per cent of Rs. 2400 plus 0.29 per cent of basic pensionin excess of Rs. 2400
(c) Rs. 3851 to Rs. 4100 0.35 per cent of Rs. 2400 plus 0.29 per cent of the differencebetween Rs. 3850 and Rs. 2400 plus 0.17 per cent of basic pensionin excess of Rs. 3850
(d) above Rs. 4100 0.35 per cent of Rs. 2400 plus 0.29 per cent of the differencebetween Rs. 3850 and Rs. 2400 plus 0.17 per cent of thedifference between Rs. 4100 and Rs. 3850 plus 0.09 per cent ofbasic pension in excess of Rs. 4100.