Section 38(6)(c) in Nagaland Rural Bank (Employees') Pension Regulations, 2018

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Union of India - Subsection

Section 38(6)(c) in Nagaland Rural Bank (Employees') Pension Regulations, 2018

(c)if both the family pensions are payable at the rate mentioned in sub-regulation (1) of regulation 37, amount of the two pensions shall be limited to-

(i)one thousand two hundred and fifty rupees per mensem in the case of an employee who retired or died while in service prior to the 1st day of November, 1992 (in the case of an employee other than an officer) or 1st day of July, 1993(in the case of an officer);

(ii)two thousand four hundred rupees per mensem in respect of an employee who retired or died on or after the 1st day of November, 1992 (in the case of an employee other than an officer) or on or after 1st day of July, 1993 (in the case of an officer); and

(iii)three thousand three hundred and seventy-eight rupees in respect of an employee who retired or died on or after 1st day of April, 1998;

(iv)four thousand seven hundred and eighty-three rupees per mensem in respect of an employee who retired or died on or after 1st day of May, 2005;

(v)five thousand nine hundred and twenty-eight rupees per mensem in respect of an employee who retired or died on or after 1st day of November, 2007.

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Union of India - Subsection

Section 38(6)(c) in Nagaland Rural Bank (Employees') Pension Regulations, 2018