Section 27 in Reserve Bank of India Pension Regulations, 1990
27. Compassionate allowance.
(1)An employee of the Bank who is dismissed or terminated from service shall forfeit his pension.Provided that the authority competent to dismiss or terminate from service may, if the case is deserving of special consideration, sanction a compassionate allowance not exceeding two-third of pension which would have been otherwise admissible to him.(2)A compassionate allowance sanctioned under proviso to sub-regulation (1) shall not be less than the amount of [Rs.720/-] [Substituted for 'Rs. 375/-' w.e.f. 1.11.1997 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 case of a part-time employee.
