Section 23(10)(a) in State Bank of India Employees Pension Fund Regulations, 2014

[Cites 0, Cited by 0] [Section 23(10)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(10)(a) in State Bank of India Employees Pension Fund Regulations, 2014

(a)In the case of members who retire from the Bank's service on or after 1st November 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 the All India Average Consumer Price Index for Industrial Workers in the series 1960=100.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 23(10)(a) in State Bank of India Employees Pension Fund Regulations, 2014