Section 22 in Reserve Bank of India Pension Regulations, 1990
22. Leave Preparatory to Retirement.
- Leave Preparatory to Retirement shall not count as qualifying service and pension shall not be payable during leave preparatory to retirement. Employees will have the choice as under;(a)either to encash the entire period of accumulated Leave Preparatory to Retirement and draw pension from the first of the month following the date of superannuation itself (as Leave Preparatory to Retirement commences from the beginning of that month) ; or(b)to avail of Leave Preparatory to Retirement for completed months and encash the broken period of Leave Preparatory to Retirement of less than a month so as to draw pension from the first of the succeeding month.
