Section 28 in Reserve Bank of India Pension Regulations, 1990
28. Rate of pension.
- The rate of basic pension will be fifty per cent of the average emoluments [or the last pay drawn whichever is more beneficial to the employee] [Inserted by Notification No. Co. HRMD No. 6563/21.01/2017-18, date 28.8.2017] subject to a minimum of [Rs.720/-] [Substituted for 'Rs. 375/-' w.e.f. 1.11.1997 vide A. C. No. 10 dated 20-03-1997.] per mensem in the case of a full-time employee, and proportionate amount thereof in relation to rate of wages applicable in the case of part-time employee. Service of thirty-three years will qualify for the full pension. In the case of an employee who has put in less than 33 years of service, pension will be payable on proportionate basis for the number of years of qualifying service.
