Section 6 in Reserve Bank of India Pension Regulations, 1990
6. Pension subject to future good conduct.
(1)(a)Future good conduct shall be an implied condition of every grant of pension and its continuance under these Regulations.(b)The competent authority may, by order in writing, withhold or withdraw a pension or a part thereof, whether permanently or for a specified period, if the pensioner is convicted of a serious crime or is found guilty of grave misconduct. Provided that where a part of pension is withheld or withdrawn, the amount of pension drawn by a pensioner shall not be less than [Rs.720/-] [Substituted for 'Rs.375/-' w.e.f . 1-11-1992 vide A. C. No. 10 dated 20-03-1997.] per mensem in the case of a full-time employee, and proportionate amount thereof in relation to rate of wages applicable in the case of a part time employee.(2)Where a pensioner is convicted of a serious crime by a court of law, action under sub-regulation (1) shall be taken in the light of the judgement of the court relating to such conviction.(3)In a case not falling under sub-regulation (2), if the authority referred to in sub-regulation (1) considers that the pensioner is prima facie guilty of grave misconduct, it shall before passing an order under sub-regulation (1).(a)serve upon the pensioner a notice specifying the action proposed to be taken against him and the ground on which it is proposed to be taken and calling upon him to submit, within fifteen days of the receipt of the notice or such further time not exceeding fifteen days as may be allowed by the competent authority such representation as he may wish to make against the proposal; and (b) take into consideration the representation, if any, submitted by the pensioner under clause (a).(4)[Where the authority competent to pass the order under Sub-regulation (1) is the Governor, an appeal against such order of the Governor shall lie to the Central Board whose decision shall be binding.] [Sub-Regulation substituted for '[Where the authority competent to pass an order under sub-regulation (1) is the Governor, the Central Board shall be consulted before the order is passed.' vide A. C. No. 8 dated 14-6-1996.](5)An appeal against an order under sub-regulation (1), passed by any authority other than the Governor, shall lie to the Governor and the Governor shall, in consultation with the Central Board, pass such orders on the appeal as he deems fit.
