Section 20 in United Bank of India (Employees') Pension Regulations, 1995
20. Counting of past service in the erstwhile bank.
- In the case of an employee who is permanently transferred to a service in the Bank from any other bank on merger, amalgamation of any other bank with the Bank to which these regulations apply, the continuous service rendered by such an employee in any other bank on permanent basis, if any, followed without interruption, by permanent appointment, or the continuous service rendered under that bank in a permanent capacity, as the case may be, shall qualify:Provided that nothing contained in this regulation shall apply to any such employee who is appointed on contract basis or on daily wage basis or on consolidated wages.
