Section 6(1) in Reserve Bank of India Pension Regulations, 1990
(1)(a)Future good conduct shall be an implied condition of every grant of pension and its continuance under these Regulations.(b)The competent authority may, by order in writing, withhold or withdraw a pension or a part thereof, whether permanently or for a specified period, if the pensioner is convicted of a serious crime or is found guilty of grave misconduct. Provided that where a part of pension is withheld or withdrawn, the amount of pension drawn by a pensioner shall not be less than [Rs.720/-] [Substituted for 'Rs.375/-' w.e.f . 1-11-1992 vide A. C. No. 10 dated 20-03-1997.] per mensem in the case of a full-time employee, and proportionate amount thereof in relation to rate of wages applicable in the case of a part time employee.
