Section 43 in United Bank of India (Employees') Pension Regulations, 1995
43. Withholding or withdrawal of pension.
(1)The Competent Authority may, be order in writing, withhold or withdraw a pension or a part thereof, whether permanently or for a specified period, if the pensioner is convicted of a serious crime or criminal breach of trust or forgery or acting fraudulently or is found guilty of grave misconduct:Provided that where part of pension is withheld or withdrawn, the amount of such pension shall not be reduced below the minimum pension per mensem payable under these regulations.(2)An appeal against an order under sub-regulation (1) shall be to an authority higher than the authority passing the order appealed against and such higher authority shall pass such order on the appeal as he deems fit.
