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Union of India - Section

Section 9 in Reserve Bank of India Pension Regulations, 1990

9.

An employee against whom the departmental or judicial proceedings have been instituted before the date of his retirement or the person against whom such proceedings are instituted after the date of his retirement shall not be eligible to commute a fraction of his provisional pension authorised under Regulation 8 of these Regulations, as the case may be, during the pendency of such proceedings.