Section 2(1) in State Bank of India Employees Pension Fund Regulations, 2014
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the State Bank of India Act, 1955 (23 of 1955);(b)"Bank" means the State Bank of India;(c)"Board of Trustees" means the Board of Trustees referred to in regulation 3;(d)"Competent Authority" means the Competent Authority referred to in regulation 15;(e)"Form" means the Form appended to the regulations;(f)"Fund" means State Bank of India Employees' Pension Fund;(g)"Member" means any person in the service of the Bank who has been admitted to the membership of the Fund;(h)"Pension" means the Pension as computed under regulation 23;(i)"Salary" means the substantive or basic pay:Provided that in respect of the period from the 1st January, 1962 to 31st July, 1966, salary shall mean -(A)in the case of employees other than those covered by, or paid on the same basis as in, the Award of the National Industrial Tribunal substantive or basic pay.(B)in the case of employees, other than subordinate staff, so covered by, or paid on the same basis as in, the Award of the National Industrial Tribunal, eighty per cent. of the awarded basic pay; and(C)in the case of the subordinate staff so covered by, or paid on the same basis as in, the Award of the National Tribunal, seventy five per cent of the awarded basic pay:Provided further that from the 1st September, 1978, `salary' or `substantive salary' shall include other emoluments or such portion thereof of a member as may for the time being be permitted by the Bank to rank for superannuation benefits under the rules of service applicable to the member.
