Section 23(16)(b) in State Bank of India Employees Pension Fund Regulations, 2014

[Cites 0, Cited by 0] [Section 23(16)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(16)(b) in State Bank of India Employees Pension Fund Regulations, 2014

(b)The amount paid as such provisional pension shall be adjusted against the amount of final pension if sanctioned on conclusion of such disciplinary proceedings or investigation or enquiry but no recovery of such amount shall be made if the member is ultimately dismissed from the Bank's service and the retirement benefits are forfeited.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 23(16)(b) in State Bank of India Employees Pension Fund Regulations, 2014