Section 10 in Reserve Bank of India Pension Regulations, 1990
10. Commercial Employment on Retirement.
- If a pensioner takes up any commercial employment without the prior permission of the Bank under Staff Regulation 37A or commits a breach of any conditions subject to which permission to take up any commercial employment has been granted to him, it shall be competent for the Bank to declare by order in writing and for reasons to be recorded therein that he shall not be entitled to whole or such part of the pension and for such period as may be specified in the order, provided that no order shall be made without giving the employee an opportunity of showing cause against such declaration.
