Section 32(1) in Reserve Bank of India Pension Regulations, 1990
(1)Without prejudice to the provisions contained in sub-regulation (3), where an employee dies -(a)after completion of one year of continuous service; or (aa) before completion of one year of continuous service provided the deceased employee concerned immediately prior to his appointment to the service or post was examined by the Bank 's Medical Officer and declared fit for employment; or(b)after retirement from service and was on the date of death in receipt of a pension, or compassionate allowance, the family of the deceased shall be entitled to Family Pension.Explanation. - The expression "one year of continuous service" wherever it occurs in this rule shall be construed to include "less than one year of continuous service" as defined in clause (aa)
