Section 23(8)(a) in State Bank of India Employees Pension Fund Regulations, 2014

[Cites 0, Cited by 0] [Section 23(8)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(8)(a) in State Bank of India Employees Pension Fund Regulations, 2014

(a)In the case of members who ceased to be in the Bank's pensionable service prior to the 1st November, 1987 (excluding 1st November, 1987), dearness relief shall be payable for every rise or be recoverable for every fall as the case may be, of every 4 points over 600 points in the quarterly average of the All India Average Consumer Price Index for Industrial Workers in the series 1960=100, subject to necessary adjustment suitably up to 600 points.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 23(8)(a) in State Bank of India Employees Pension Fund Regulations, 2014