Section 25 in Reserve Bank of India Pension Regulations, 1990
25. Premature retirement pension.
(1)[Premature retirement pension shall be granted to an employee who is retired by the Bank or who voluntarily retires in accordance with Regulation 26 of the Staff Regulations.(2)The qualifying service of an employee voluntarily retiring pursuant to sub-Regulation (3) or (3A) of Regulation 26 of the Staff Regulations shall be increased by a period not exceeding five years so, however, that the total qualifying service of such employee shall not in any case exceed 33 years and does not take him beyond the date of superannuation.(3)The pension of an employee retiring pursuant to sub-Regulation (3A) of Regulation 26 of the Staff Regulations shall be based on the average emoluments as defined under sub-Regulation (2) of these Regulations and the increase not exceeding five years in his qualifying service shall not entitle him to any notional fixation of pay for the purpose of calculating his pension.(4)No pension shall be payable during leave preparatory to retirement.] [Substituted for '[Premature retirement pension shall be granted to an employee who is retired or voluntarily retired in advance of the age of superannuation in accordance with the Staff Regulations. Provided that pension shall not be payable during leave preparatory to retirement.]' vide A.C. No. 5 dated 07-02-1992.]
