Section 10(3) in State Bank of India Employees Pension Fund Regulations, 2014
(3)On or after the 25th January, 2012, the Bank shall cause an investigation to be made by an Actuary into the financial condition of the Fund every financial year, on the 31st day of March, and make such additional annual contributions to the Fund as may be required to secure payment of the benefits under these pension regulations.Provided that the pension structure for different categories of pensioners shall not be varied on such actuarial investigation or valuation.
