Section 22 in State Bank of India Employees Pension Fund Regulations, 2014
22. Minimum service for pension.
(1)A member shall be entitled to a pension under these regulations on retiring from the Bank's service-(a)after having completed twenty years' pensionable service provided that he has attained the age of fifty years or if he is in the service of the Bank on or after the 1st November, 1993, after having completed ten years pensionable service provided that he has attained the age of fifty eight years or if he is in the service of the Bank on or after the 22nd May, 1998, after having completed ten years pensionable service provided that he has attained the age of sixty years;(b)after having completed twenty years' pensionable service, irrespective of the age he shall have attained, if he shall satisfy the authority competent to sanction his retirement by approved medical certificate or otherwise that he is incapacitated for further active service-(c)after having completed twenty years pensionable service, irrespective of the age he shall have attained at his request in writing;(d)after twenty five years' pensionable service.(2)A member who has attained the age of fifty-five years or who shall be proved to the satisfaction of the authority empowered to sanction his retirement to be permanently incapacitated by bodily or mental infirmity from further active service (such infirmity not being the result of irregular or intemperate habits) may, at the discretion of the trustees, be granted a proportionate pension.(3)A member who has been permitted to retire under clause (c) of sub-regulation (1) shall be entitled to proportionate pension.
