Section 8 in RSWC Employees Pension Regulations, 1990
8. Claim to Pension when inadmissible.
- In the following cases no claim to pension is admissible:-(a)When a person is appointed for a limited time only, or for a specified duty, on the completion of which he is to be discharged.(b)When a person is employed temporarily on monthly wages without specified limit of time or duty, but a month's notice of discharge should be given to such person, and his wages must be paid for any period by which such notice falls short of a month.(c)When a person's whole time is not retained for the Corporation's service, but he is merely paid for work done for the Corporation.(d)When a Corporation's employee holds some other pensionable office, he earns no pension in respect of an office of the kind mentioned in clause (c) or in respect of duties paid for by a compensatory or other allowance.
