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[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(4)(a) in Canara Bank (Employees') Pension Regulations, 1995

(a)if the surviving child or children is or are eligible to draw two family pension at the rates mentioned in sub-clause (i) of clause (a) and sub-clause (i) of clause (b) of sub-regulation (3) of regulation 39, the amount of both pensions shall be limited to-
(i)two thousand five hundred rupees only per mensem in respect of employees who retired or died while in service prior to the 1st day of November, 1992 (in the case of workmen) or prior to 1st day of July 1993. (in the case of officers);
(ii)four thousand eight hundred rupees per mensem only in respect of employees who retired or died on or after the 1st day of November 1992 (in the case of workmen) or on or after 1st day of July, 1993 (in the case of officers); and
(iii)six thousand seven hundred and fifty six rupees per mensem only in respect of employees, both officers and workmen, who retired or died on or after 1st day of April, 1998.