Section 6 in RSWC Employees Pension Regulations, 1990
6. Good conduct as a condition for the grant of pension.
(1)Future good conduct shall be an implied condition for grant of Pension. The pension sanctioning authority may, by an order in writing, withhold/withdraw a pension or part thereof whether permanently or for a specified period, if the pensioner is convicted of a serious crime or is found guilty or grave mis-conduct; Provided that no such order shall be passed by an authority subordinate to the authority competent to make an appointment to the post held by the pensioner immediately before his retirement from his service.(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 judgement of the court relating to such conviction.(3)In a case not falling under sub-regulation (2) if the competent authority under sub-regulation (1) considers that the pensioner is prima-facie guilty of grave mis-conduct, 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 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 the representation, if any, submitted by the pensioner under clause (a) into consideration.(4)Where the authority competent to pass an order under sub-regulation (1) is the chairman of the Corporation, the Chairman may pass such orders on the appeal as he deems fit.
