Section 27 in Canara Bank (Employees') Pension Regulations, 1995
27. Counting of service rendered in permanent part-time basis.
(1)In case of an employee who was employed on scale wages and on a permanent part-time basis in the service of Bank and was contributing to the Provident Fund, such service rendered by him on a permanent part-time basis from the date he became a member of the Provident Fund shall be counted as qualifying service.(2)[ For the purpose of calculating the amount of pension in respect of part time employee who was/is initially recruited on a lower scale wage and later fitted on higher scale wages including full scale wages, the length of qualifying service shall be determined in accordance with Appendix IV] [Amended w.e.f. 30.11.2002 ref Circular No. 265/2002, dated 24.12.2002](3)[ in respect of part time employees who continue to be in the same scale wages since their recruitment for the purpose of calculating the amount of pension the actual service put in shall be taken as qualifying service. In such cases the actual pay drawn on scale wages at the time of retirement shall be reckoned for the purpose of average emoluments] [Inserted w.e.f. 30.11.2002 ref Circular No. 265/2002, dated 24.12.2002]Note: The actual service/ qualifying service shall be calculated from the date of recruitment or 01.09.1978, whichever is letter.
