Section 6 in Punjab Gramin Bank (Employees') Pension Regulations, 2018
6. Composition of the Fund.
- The Fund shall consist of the following, namely: -(a)contribution by the Bank based on actuarial assessment of initial gap between assets and liabilities of the Fund;(b)the contribution by the Bank at the rate of ten per cent per month of the pay of the employee;(c)the accumulated contributions of the Bank towards pension and provident fund under the Employees' Pension Scheme, 1995 and interest accrued thereon upto the date of transfer to the Fund in respect of an eligible serving employee;(d)the amount consisting of the provident fund contribution of the Bank under the Employees' Pension Scheme, 1995 refunded by the eligible retired employees;(e)the investment in annuities or securities purchased out of the moneys of the Fund and interest thereon;(f)amount of any capital gains arising from the capital assets of the Fund;(g)the additional annual contribution made by the Bank in accordance with the provisions contained in regulation 10;(h)any income from investments of the amounts credited to the Fund;(i)the amount consisting of provident fund contribution of the Bank under the Employees' Pension Scheme, 1995 refunded by the family of the eligible deceased employee.
