Section 21 in Punjab Gramin Bank (Employees') Pension Regulations, 2018
21. Interruption in services due to participation in strike.
- An Interruption in service of employee due to participation in strike shall not be counted for qualifying service for pension during such interruption unless such interruption is condoned by the competent authority:Provided that before making an entry in the service record of the Bank employee regarding such interruption in service because of his participation in strike, an opportunity of representation may be given to the employee.
