Section 3(6) in United Bank of India (Employees') Pension Regulations, 1995
(6)joined the service of the bank on or after the 1st day of November, 1993 but who have died while in the service of the Bank before the notified date, their family shall be entitled to the family pension under these regulations;Provided that the family of such a deceased employee refunds within one hundred and eight days from the notified date the entire amount of the Bank's contribution to the Provident Fund. If any, ad interest accrued thereon together with further simple interest at the rate of six per cent per annum from the date of settlement of the provident Fund account till the date of refund of the aforesaid amount to the Bank;Provided further that the family of such a deceased employee shall apply in writing for grant of family pension; or
