Section 43 in Canara Bank (Employees') Pension Regulations, 1995
43. Withholding or withdrawal of pension.
- The Competent Authority may, by 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or acing fraudulently or is found guilty of grave misconduct;Provided that where a part of pension is withheld or withdrawn the amount of such pension shall not be reduced below the minimum pension per mensem payable under these regulations.
