Section 3(13) in United Bank of India (Employees') Pension Regulations, 1995
(13)The family of those employees who were in service of the bank, prior to 29th September 1995 and retired after that date and had died will be eligible for family pension provided:(a)the family of the deceased employee exercises an option in writing within sixty days of the offer to become a member of the Pension Fund; and(b)refund within thirty days after expiry of the said period of sixty days, the entire amount of bank's contribution to Provident Fund and interest accrued thereon received on retirement together with a further sum equivalent to fifty six per cent of the said amount of bank's contribution to the Provident Fund and interest thereon received on retirement.
