Section 33(1) in United Bank of India (Employees') Pension Regulations, 1995
(1)An employee compulsorily retired from service as a penalty on or after 1stday of November, 1993 in terms Discipline and Appeal Regulations, or settlements by the authority higher than the authority competent to impose such penalty may be granted pension at a rate not less than two-thirds and not more than full pension admissible to him on the date of his compulsory retirement if otherwise he was entitled to such pension on superannuation on that date.
