Section 8(1) in State Bank of India Employees Pension Fund Regulations, 2014
(1)Save as provided in regulation 25, no employee shall be eligible to become a member of the Fund on or after the 22nd May, 1998 -(a)if he is a member of the Imperial Bank of India Employees' Pension and Guarantee Fund or if he is engaged in any country outside India and appointed for service in such country;(b)if he is below the of age eighteen years;(c)if he is over fifty years of age; or(d)whose service is specifically declared by the Bank to be non-pensionable.
