Section 22(2) in Oriental Bank of Commerce (Employees') Pension Regulations, 1995
(2)An interruption in the service of a Bank employee entails forfeiture of his past service, except in the following cases, namely:-(a)Authorised leave of absence;(b)Suspension, where it is immediately followed by reinstatement, whether in the same or a different post, or where the bank employee dies or is permitted to retire or is retired on attaining the age of compulsory retirement while under suspension;(c)Transfer to non-qualifying service in an establishment under the control of the Government or Bank if such transfer has been ordered by a Competent Authority in the public interest;(d)Joining time while on transfer from one-post to another.
