Section 33(1) in Oriental Bank of Commerce (Employees') Pension Regulations, 1995
(1)An employee compulsorily retired from service as a penalty on or after 1st day of November, 1993 in terms of Oriental Bank of Commerce Officer Employees (Discipline and Appeal) Regulations 1982 or awards settlement may be granted by the authority higher than the authority competent to impose such penalty, pension at a rate not less than two-thirds and not more than full pension admissible to him on the date of his compulsory retirement if otherwise he was entitled to such pension on superannuation on that date.
