Section 22 in United Bank of India (Employees') Pension Regulations, 1995
22. Forfeiture of Service.
(1)Resignation or dismissal or removal or termination of an employee from the service of the Bank shall entail for forfeiture of his entire past service and consequently shall not qualify for pensionary benefits;(2)An interruption in the service of a Bank employee entails forfeiture of his past service, except in the following cases, namely:-(a)authorised leave of absence;(b)suspension, where it is immediately followed by reinstatement, whether in the same or a different post, or where the Bank employee dies or is permitted to retire or is retired on attaining the age of compulsory retirement while under suspension;(c)transfer to non-qualifying service in an establishment under the control of the Government of Bank if such transfer has been ordered by a competent authority in the public interest;(d)Joining time while on transfer from one post to another.(3)Notwithstanding anything contained in sub-regulation (2) the appointing authority may, by order, commute retrospectively the periods of absence without leave as extraordinary leave.(4)(a)In the absence of specific indication to the contrary in the service record, an interruption between two spells of service rendered by a bank employee shall be treated as automatically condoned and the pre-interruption service treated as qualifying service;(b)Nothing in clause (a) shall apply to interruption caused by resignation, dismissal or removal from service or for participation in a strike.Provided that before making an entry in the service record of the Bank employee regarding forfeiture of past service because of his participation in strike, an opportunity of representation may be given to such bank employees.
