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Union of India - Section

Section 33 in The Employees' Pension Scheme, 1995

33. [ Disbursement of pension and other benefits. [Substituted by Notification No. G.S.R. 437(E), dated 4.5.2017 (w.e.f. 16.11.1995).]

(1)The Commissioner shall, with the approval of the Central Board, enter into arrangement for the disbursement of pension and other benefits under this Scheme with disbursing agencies like post office or nationalised banks or Treasuries or scheduled commercial banks including regional rural banks or co-operative banks through electronic or digital funds transfer system.
(2)The Commission payable to the disbursing agencies and other charges incidental thereto shall be met as provided in paragraph 27 of the Scheme.]
33. [ Disbursement of pension and other benefits. - The Commissioner shall, with the approval of the Central Board, enter into arrangement for the disbursement of pension and other benefits under this Scheme with disbursing agencies like Post Office or Nationalised Banks or Treasuries or Scheduled Commercial Banks including Regional Rural Banks or Co-operative Banks. The commission payable to the disbursing agencies and other charges incidental thereto shall be met as provided in paragraph 27 of this Scheme.] [ Modified by G.S.R. 746(E), dated 27.9.2001 (w.e.f. 27.9.2001).]