Section 27 in Bank of Baroda (Employees') Pension Regulation, 1995
27. Counting of service rendered on permanent part-time basis.
(1)In case of an employee who was employed on scale wages and on a permanent part-time basis in the service of Bank and was contributing to the Provident Fund, such service rendered by him on a permanent pat-time basis from the date he became a member of the Provident Fund shall be counted as qualifying service.(2)For the purpose of calculating the amount of pension in respect of a part-time employee who was/is initially recruited on a lower scale wage and later fitted on higher scale wages including full scale wages, the length of qualifying service shall be determined in accordance with Appendix IV.(3)In respect of part-time employees who continue to be in the same scale wages since their recruitment, for the purpose of calculating the amount of pension, the actual service put in shall be taken as qualifying service. In such cases the actual pay drawn on scale wages at the time of retirement shall be reckoned for the purpose of average emoluments.Note: The actual service/qualifying service shall be calculated from the date of recruitment or 1.9.1978, whichever is later.";
