Section 10 in RSWC Employees Pension Regulations, 1990
10. Compulsory Retirement as a Penalty.
(a)A Corporation employee compulsorily retired from service as penalty may be granted by the authority competent to impose such penalty, pension or gratuity or both at a rate not less than two thirds and not more than full invalid pension or gratuity or both admissible to him on the date of his compulsory retirement.(b)Whenever in the case of a Corporation employee, the Managing Director of the Corporation passes an order (whether original, appellate or in exercise of power of review) awarding pension less than the full pension admissible under these Regulation the Senior Accounts Officer of the Corporation shall be consulted before such order is passed.
