Section 31 in Canara Bank (Employees') Pension Regulations, 1995
31. Compassionate Allowance.
(1)An employee, who is dismissed or removed or terminated from service, shall forfeit his pension:Provided that the authority higher than the authority competent to dismiss or remove terminate him from service may if-(i)such dismissal removal or termination is on or after the day of November, 1993; and(ii)the case of deserving of special consideration, sanction a compassionate allowance not exceeding two-thirds of the pension which would have been admissible to him on the basis of the qualifying service rendered upto the date of his dismissal, removal or termination.(2)The Compassionate Allowance sanctioned under the proviso to sub-regulation (1) shall not be less than the amount of minimum pension payable under regulation 36 of these regulations.
