Section 37(1) in Punjab Gramin Bank (Employees') Pension Regulations, 2018
(1)Notwithstanding the provisions contained in regulation 13, where an employee dies -(a)after completion of one year of continuous service; or(b)before completion of one year of continuous service, provided the deceased employee concerned immediately prior to his appointment to the service or post was examined by a medical officer approved by the Bank and declared fit for employment in the Bank; or(c)after retirement from service and was on the date of his death, in receipt of a pension, or compassionate allowance,the family of the deceased shall be entitled to family pension, the amount of which shall be determined in accordance with Form III:Provided that in respect of an employee who was in the service of the Bank on or after the 1st day of September, 1987 and had died while in service on or before the 31st day of October, 1987 or retired on or before 31st day of October, 1987 but died later, the family of the deceased shall, subject to exercising the option to become a member of the Fund under these regulations and refunding the amount in accordance with regulation 3, shall, subject to other provisions of these regulations, be entitled to additional family pension, the amount of which shall be determined in accordance with Form V.
