Section 26 in Reserve Bank of India Pension Regulations, 1990
26. Invalid pension.
- Invalid pension may be granted if an employee retires from the service on account of any bodily or mental infirmity which permanently incapacitates him for the service.(2)An employee applying for an invalid pension shall submit a medical certificate of incapacity from the Bank's Medical Officer.(3)Where the Bank's Medical Officer has declared the employee fit for further service of less laborious character than that which he had been doing, he shall, provided he is willing to be so employed, be employed on lower post and if there be no means of employing him even on a lower post, he may be admitted to invalid pension.
