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

Union of India - Subsection

Section 1960(8) in Canara Bank (Employees') Pension Regulations, 1995

(8)Pensioner whose basic pension is less than minimum pension but the aggregate of basic and additional pension is more than the minimum pension shall draw dearness relief as applicable to minimum pension.[Appendix III] [Amended w.e.f. 30.11.2002 ref Circular No.265/2002 dated 24.12.2002](See Regulation 39)The ordinary rates of family pension shall be as under:-
(a)In respect of employees other than part-time employees, where the employee was in the workmen cadre and retired before 01.11.1992 or where the employee was in the officers' cadre and retired before 01.07.1993.
Scale of pay per month Amount of monthly Family Pension
(1) (2)
Upto Rs.1500 30 per cent of the 'pay' shall be the basicfamily pension plus 30 per cent of allowances which are countedfor making contributions to Provident Fund but not for dearnessallowance shall be the additional family pension. The aggregateof basic and additional family pension shall not be less thanRs.375 per month.
Rs.1501 to Rs.3000 20 per cent of the 'pay' shall be the BasicFamily Pension plus 20 percent of allowances which are countedfor making contributions to Provident Fund but not dearnessallowance shall be the additional family pension. The aggregateof basic and additional family pension shall not be less thanRs.450 per month.
Above Rs.3000 15 per cent of the 'pay' shall be the basicfamily pension plus 15 per cent of allowances which are countedfor making contributions to Provident Fund but not for dearnessallowance shall be the additional family pension. The aggregateof basic and additional family pension shall not be less thanRs.600 per month and not more than Rs.1250 per month.
(b)In respect of employees other than part-time employees, where the employee was in the workmen cadre and retired on or after 01.11.1992 or where the employee was in the officers' cadre and retired on or after 01.07.1993:
Scale of pay per month Amount of monthly Family Pension
(1) (2)
Upto Rs.2870 30 per cent of the 'Pay' shall be the basicfamily pension plus 30 per cent of allowances which are countedfor making contributions to Provident Fund but not for dearnessallowance shall be the additional family pension. The aggregateof basic and additional family pension shall be subject to aminimum of Rs.720 per month.
Rs.2871 to Rs.5740 20 per cent of the 'Pay' shall be the basicfamily pension plus 20 per cent of allowances which are countedfor making contributions to Provident Fund but not for dearnessallowance shall be the additional family pension. The aggregateof basic and additional family pension shall be subject to aminimum of Rs.860 per month.
Above Rs.5740 15 per cent of the 'Pay' shall be the basicfamily pension plus 15 per cent of allowances which are countedfor making contributions to Provident Fund but not for dearnessallowance shall be the additional family pension. The aggregateof basic and additional family pension shall be subject to aminimum of Rs.1150 per month and a maximum of Rs.2400 per month.
(c)In respect of employees (both officers and workmen) other than part time employees retiring on or after 01.04.1998:
Scale of pay per month Amount of monthly Family Pension
(1) (2)
Upto Rs.4040 30 per cent of the 'Pay' shall be the basicfamily pension plus 30 per cent of allowances which are countedfor making contributions to Provident Fund but not for dearnessallowance shall be the additional family pension. The aggregateof basic and additional family pension shall not be less thanRs.1015 per month.
Rs.4040 to Rs.8080 20 per cent of the 'Pay' shall be the basicfamily pension plus 20 per cent of allowances which are countedfor making contributions to Provident Fund but not for dearnessallowance shall be the additional family pension. The aggregateof basic and additional family pension shall not be less thanRs.1212 per month.
Above Rs.8080 15 per cent of the 'Pay' shall be the basicfamily pension plus 15 per cent of allowances which are countedfor making contributions to Provident Fund but not for dearnessallowance shall be the additional family pension. The aggregateof basic and additional family pension shall not be less thanRs.1616 per month and a more than 3378 per month.
Notes: (1) Dearness relief is not payable on additional family pension.