Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(9) in State Bank of India Employees Pension Fund Regulations, 2014

(9)
(a)In the case of members who ceased to be in the Bank's pensionable service from the 1st November, 1987 to the 31st October, 1993, dearness relief shall be payable for every rise or be recoverable for every fall, as the case may be, of every 4 points over 600 points in the quarterly average of the All India Average Consumer Price Index for Industrial Workers in the series 1960=100.
(b)Such increase or decrease in dearness relief for every said four points shall be calculated in the manner given below :-
TABLE
Scale of basic pension per month The rate of dearness relief as a per cent. ofbasic pension
(a) upto Rs. 1250 0.67 per cent
(b) Rs. 1251 to Rs. 2000 0.67 per cent. of Rs. 1250 plus 0.55 per cent ofbasic pension in excess of Rs. 1250.
(c) Rs. 2001 to Rs. 2130 0.67 per cent of Rs. 1250 plus 0.55 per cent ofthe difference between Rs. 2000 and Rs. 1250 plus 0.33 per cent.of basic pension in excess of Rs. 2000.
(d) above Rs. 2130 0.67 per cent. of Rs. 1250 plus 0.55 per cent ofthe difference between Rs. 2000 and Rs. 1250 plus 0.33 per centof the difference between Rs. 2130 and Rs 2000 plus 0.17 per centof basic pension in excess of Rs. 2130.