Section 36 in Bank of Baroda (Employees') Pension Regulation, 1995
36. Minimum Pension.
- The amount of minimum pension shall be -(a)rupees three hundred and seventy five per month in respect of an employee other than a part-time employee, where the employee had retired before the 1st day of November, 1992 (in case of workmen) or before 1st day of July, 1993 (in case of officers) and proportionate amount thereof in relation to the rate of scale of wages in the case of a part-time employee who retired before the 1st day of November, 1992;(b)rupees seven hundred and twenty per month in respect of an employee other than a part-time employee, where the employee had retired on or after the 1st day of November, 1992 (in case of workmen) or on or after the 1st day of July, 1993 (in case of officers) and proportionate amount thereof in relation to the rate of scale of wages in the case of a part-time employee who had retired on or after the 1st day of November, 1992.(c)rupees one thousand and fifteen per month in respect of an employee other than a part-time employee, where the employee retired on or after the 1st day of April, 1998 and rupees three hundred and thirty nine per month in respect of a part-time employee drawing ⅓ scale wages,; rupees five hundred and eight per month in respect of a part-time employee drawing ½ scale wages and rupees seven hundred and sixty two per month in respect of a part-time employee drawing ¾ scale wages where the part-time employee retired on or after the 1st day of April, 1998.";(d)i.In respect of employees, other than part-time employees, who retired on or after 01.04.1998 but before 31.10.02, the amount of minimum pension shall be Rs.1060/- p.m. In respect of part-time employees who retired during this period, the minimum pension payable shall be Rs.355 p.m. in respect of part-time employees drawing ⅓ scale wages, Rs.530 p.m. in respect of part-time employees drawing ½ scale wages and Rs.795 p.m. in respect of part-time employees drawing ¾ scale wages.ii. In respect of employees, other than part-time employees, who retired on or after 01.05.2005, the amount of minimum pension shall be Rs.1435/- p.m. In respect of part-time employees, who retired on or after 01.05.2005, the minimum pension payable shall be Rs.480 p.m. in respect of part-time employees drawing ⅓ scale wages, Rs.720 p.m. in respect of part-time employees drawing ½ scale wages and Rs.1080 p.m. in respect of part-time employees drawing ¾ scale wages.Note: Minimum pension being paid to retirees of the period 01.11.02 to 30.04.05 may also be revised with effect from 01.05.2005 with reference to paragraph (b) above.
