Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(4)(b) in Bank of Baroda (Employees') Pension Regulation, 1995

(b)if one of the family pensions ceases to be payable at the rates mentioned in sub clause (i) of clause (a) or sub-clause (i) of clause (b) of sub-regulation (3) of Regulation 39 and in lieu thereof the family pension at the rate mentioned in sub-regulation (1) of Regulation 39 becomes payable, the amount of both the pension shall also be limited to-
(i)Two thousand five hundred rupees only per mensem in respect of employees who retired or died while in service prior to the 1st day of November, 1992(in the case of workmen) or prior to 1st day of July, 1993(in the case of officers);
(ii)four thousand eight hundred rupees per mensem only in respect of employees who retired or died on or after the 1st day of November, 1992(in the case of workmen) or on or after 1st day of July, 1993(in the case of officers); and
(iii)six thousand seven hundred and fifty six rupees per mensem only in respect of employees, both officers and workmen, who retired or died on or after 1st day of April, 1998.