Section 33 in United Bank of India (Employees') Pension Regulations, 1995
33. Compulsory Retirement Pension.
(1)An employee compulsorily retired from service as a penalty on or after 1stday of November, 1993 in terms Discipline and Appeal Regulations, or settlements by the authority higher than the authority competent to impose such penalty may be granted pension at a rate not less than two-thirds and not more than full pension admissible to him on the date of his compulsory retirement if otherwise he was entitled to such pension on superannuation on that date.(2)Whenever in the case of a bank employee the Competent Authority passes an order awarding a pension less than the full pension admissible under these regulations, the Board of Directors shall be consulted before such order is passed.(3)A pension granted or awarded under sub-regulation (1) or, as the case may be, under sub-regulation (2), shall not be less than the amount of minimum pension payable under regulation 36 of these regulations.
