Section 40(4) in Bank of Baroda (Employees') Pension Regulation, 1995
(4)In case both wife and husband are employees of the Bank and are governed by the provisions of this regulation and one of them dies while in service, or after retirement, the family pension in respect of the deceased shall be payable to the surviving husband or wife and in the event of death of the husband or wife, the surviving child or children shall be granted the two family pensions in respect of the deceased parents subject to the limits specified below, namely,(a)if the surviving child or children is or are eligible to draw two family pensions at the rates mentioned in sub-clause (i) of clause (a) and sub clause (i) of clause (b) of sub-regulation (3) of Regulation 39, the amount of both pension shall be limited to-(i)two thousand five hundred rupees only per mensem in respect of employees who retired or died while in service prior to the 1st day of November, 1992(in the case of workmen) or prior to 1st day of July, 1993(in the case of officers);(ii)four thousand eight hundred rupees per mensem only in respect of employees who retired or died after the 1st day of November 1992(in the case of workmen) or on or after 1st day of July, 1993 (in the case of officers); and(iii)six thousand seven hundred and fifty six rupees per mensem only in respect of employees, both officers and workman, who retired or died on or after 1st day of April, 1998.(b)if one of the family pensions ceases to be payable at the rates mentioned in sub clause (i) of clause (a) or sub-clause (i) of clause (b) of sub-regulation (3) of Regulation 39 and in lieu thereof the family pension at the rate mentioned in sub-regulation (1) of Regulation 39 becomes payable, the amount of both the pension shall also be limited to-(i)Two thousand five hundred rupees only per mensem in respect of employees who retired or died while in service prior to the 1st day of November, 1992(in the case of workmen) or prior to 1st day of July, 1993(in the case of officers);(ii)four thousand eight hundred rupees per mensem only in respect of employees who retired or died on or after the 1st day of November, 1992(in the case of workmen) or on or after 1st day of July, 1993(in the case of officers); and(iii)six thousand seven hundred and fifty six rupees per mensem only in respect of employees, both officers and workmen, who retired or died on or after 1st day of April, 1998.(c)if both the family pensions are payable at the rate mentioned in sub-regulation (1) of Regulation 39 amount of the two pensions shall be limited to-(i)one thousand two hundred and fifty rupees per mensem in the case of employees who retired or died while in service prior to the 1st day of November, 1992 (in the case of workmen) or 1st day of July, 1993(in the case of officers);(ii)two thousand four hundred rupees per mensem in respect of employees who retired or died on or after the 1st day of November, 1992(in the case of workmen) or 1st day of July, 1993(in the case of officers); and(iii)three thousand three hundred and seventy eight in respect of employees (both officers and workmen) who retired or died on or after 1st Day of April, 1998.";.
