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[Cites 0, Cited by 0] [Section 1960] [Entire Act]

Union of India - Subsection

Section 1960(1) in Canara Bank (Employees') Pension Regulations, 1995

(1)In the case of employees who were in the workmen cadre and who retired on or after 1st day of January, 1986, but before the 15t day of November, 1992; and in the case of employees who were in the officers' cadre and who retired on or after 1st day of January, 1986, but before the 1st day of July, 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 600 points in the quarterly average of the All India Average Consumer Price Index for Industrial Workers in the series 1960=100. Such increase or decrease in dearness relief for every said four points shall be calculated in the manner given below:-
Scale of basic pension per month pension The rate of dearness relief as a percentage ofbasic
(1) (2)
(i) Up to Rs. 1250 0.67 per cent
(ii) Rs. 1251 to Rs. 2000 0.67 per cent of Rs.1250 plus 0.55 per cent ofbasic pension in excess of Rs.1250.
(iii) Rs. 2001 to Rs. 2130 0.67 per cent of Rs.1250 plus 0.55 per cent ofthe difference between Rs.2000 and Rs.1250 plus 0.33 per cent ofbasic pension in excess of Rs.2000.
(iv) Above Rs. 2130 0.67 per cent of Rs.1250 plus 0.55 per cent ofthe difference between Rs.2000 and Rs.1250 plus 0.33 per cent ofthe difference between Rs.2130 and Rs.2000 plus 0.17 per cent ofbasic pension in excess of Rs.2130.