Section 3(10) in United Bank of India (Employees') Pension Regulations, 1995
(10)Notwithstanding anything contained in sub-regulation (2), (5), (6) and (8), in cases where an employee had retired/died after retirement on or after the 1stday of November, 1993 but on or before the 1stday of April, 1995 or where an employee had died while in service of the Bank on or after the 1stday of November, 1993 but on or before the 1stday of April, 1995 such an employee or the family of the deceased employee, as the case may be, shall refund within the period specified in aforesaid sub-regulations the entire amount of the Bank's contribution to the Provident Fund including interest accrued thereon with a further simple interest at the rate of six percent per annum on the said amount from the date of settlement of the Provident Fund account till the date of refund of the aforesaid amount to the Bank or till the 1stday of April,1995 whichever is earlier".
