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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(b) in Reserve Bank of India Pension Regulations, 1990

(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 Provided that where a part of pension is withheld or withdrawn, the amount of pension drawn by a pensioner shall not be less than [Rs.720/-] [Substituted for 'Rs.375/-' w.e.f . 1-11-1992 vide A. C. No. 10 dated 20-03-1997.]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.