Section 23(16)(c) in State Bank of India Employees Pension Fund Regulations, 2014

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Union of India - Subsection

Section 23(16)(c) in State Bank of India Employees Pension Fund Regulations, 2014

(c)If at any time in the opinion of the Bank, such member is found not co-operating with the conduct of such disciplinary proceedings or investigation or enquiry, the payment of the provisional pension may, at the discretion of the Trustees, be stopped.

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Union of India - Subsection

Section 23(16)(c) in State Bank of India Employees Pension Fund Regulations, 2014