Section 3(14) in United Bank of India (Employees') Pension Regulations, 1995
(14)The family of those employees who were in service of the bank prior to 29th September 1995 and died while in service of the bank after that date will be eligible for family pension, provided:(a)the family of the deceased employee exercises an option in writing within sixty days of the offer to become a member of Pension Fund and(b)refund within thirty days after expiry of the said period of sixty days, the entire amount of bank's contribution to Provident Fund and interest accrued thereon, received upon death of an employee, together with an amount equal to fifty six per cent of the said amount of bank's contribution to the Provident Fund and interest thereon received on death of employee.
