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Union of India - Section

Section 1960 in Bank of Baroda (Employees') Pension Regulation, 1995

1960.

=100.|}Appendix-II(See Regulation 37)Dearness relief on basic pension shall be as under:
(1)In the case of employees who were in the workmen cadre and who retired on or after the 1st day of January, 1986, but before the 1st day of November, 1992; and in the case of employees who were in the officers' cadre and who retired on or after the 1st day of January, 1986, but before the 1st day of July, 1993, dearness relief shall be payable for every rise or be recoverable for every fall, as the case may be, of every 4 points over 600 points in the quarterly average of the all India Average Consumer Price Index for Industrial Workers in the series 1960 = 100. Such increase or decrease in dearness relief for every said four points shall be calculated in the manner given below:
Scale of basic pension per month(1) The rate of dearness relief as a percentage ofbasic pension(2)
(i) Up to Rs. 1250 0.67 per cent.
(ii) Rs. 1251 to Rs. 2000 0.67 per cent of Rs.1250 plus 0.55 per cent ofbasic pension in excess of Rs.1250.
(iii) Rs. 2001 to Rs. 2130 0.67 per cent of Rs.1250 plus 0.55 per cent ofthe difference between Rs.2000 and Rs.1250 plus 0.33 per cent. ofbasic pension in excess of Rs.2000.
(iv) Above Rs. 2130 0.67 per cent of Rs.1250 plus 0.55 per cent ofthe difference between Rs.2000 and Rs.1250 plus 0.33 per cent ofthe difference between Rs.2130 & Rs. 2000 Plus 0.17 per centof basic pension in excess of Rs.2130.
(2)In the case of employees who are in workmen cadre and who retire on or after 1st day of November, 1992; and in the case of employees who are in the officers' cadre and who retire on or after 1st day of July, 1993, dearness relief shall be payable for every rise or be recoverable for every fall, as the case may be, of every 4 points over 1148 points in the quarterly average of All India Average Consumer Price Index for Industrial workers in the series 1960=100. Such increase or decrease in dearness relief for every said four points shall be calculated in the manner given below:
Scale of basic pension per month(1) The rate of dearness relief as a percentage ofbasic pension(2)
(i) Up to Rs. 2400 : 0.35 per cent.
(ii) Rs. 2401 to Rs. 3850 : 0.35 per cent of Rs.2400 plus 0.29 per cent ofbasic pension in excess of Rs.2400.
(iii) Rs. 2851 to Rs. 4100 : 0.35 per cent of Rs.2400 plus 0.29 per cent ofthe difference between Rs. 3850 and Rs. 2400 plus 0.17 per cent. ofbasic pension in excess of Rs. 3850
(iv) Above Rs. 4100 : 0.35 per cent of Rs. 2400 plus 0.29 per cent ofthe difference between Rs. 3850 and Rs. 2400 plus 0.17 per cent. ofthe difference between Rs.4100 & Rs. 3850 Plus 0.09 per centof basic pension in excess of Rs.4100.
(3)In the case of employees who retire on or after the 1st day of April, 1998, dearness relief shall be payable for every rise or be recoverable for every fall, as the case may be, of every 4 points over 1616 points in the quarterly average of the All India Average Consumer Price Index for Industrial workers in the series 1960=100. Such increase or decrease in dearness relief for every said four points shall be calculated in the manner given below:
Scale of basic pension per month(1) The rate of dearness relief as a percentage ofbasic pension(2)
(i) Up to Rs. 3380 0.25 per cent.
(ii) Rs. 3381 to Rs. 5420 0.25 per cent of Rs.3380 plus 0.21 per cent ofbasic pension in excess of Rs.3380.
(iii) Rs. 5421 to Rs. 5770 0.25 per cent of Rs.3380 plus 0.21 per cent ofthe difference between Rs. 5420 and Rs. 3380 plus 0.12 per cent. ofbasic pension in excess of Rs. 5420
(iv) Above Rs. 5770 0.25 per cent of Rs. 3380 plus 0.21 per cent ofthe difference between Rs. 5420 and Rs. 3380 plus 0.12 per cent ofthe difference between Rs.5770 & Rs. 5420 Plus 0.06 per centof basic pension in excess of Rs.5770.
(4)Dearness relief shall be payable for the half year commencing from the 1st day of February and ending with 31st day of July on the quarterly average of the index figures published for the months of October, November and December of the previous year and for the half year commencing from the 1st day of August and ending with the 31st day of January on the quarterly average of the index figures published for the months of April, May and June of the same year.
(5)In the case of family pension, invalid pension and compassionate allowance, dearness relief shall be payable in accordance with the rates mentioned above.
(6)Dearness relief will be allowed on full basic pension even after commutation.
(7)Dearness relief is not payable on additional pension.
(8)Pensioner whose basic pension is less than minimum pension but the aggregate of basic pension and additional pension is more than the minimum pension shall draw dearness relief as applicable to minimum pension.Annexure IIIDearness Relief on Pension