Prathama
U.P. Gramin Bank (Employees) Pension (Amendment) Regulations, 2024
[08 October 2024]
F. No. PUPGB 2/2024- In
exercise of the powers conferred by Section 30 read with sub-section (1) of
section 17 of the Regional Rural Banks Act, 1976 (21 of 1976) the Board of
Directors of Prathama U.P. Gramin Bank, after consultation with Punjab National
Bank being the Sponsor Bank, and the National Bank for Agriculture and Rural
Development and with the previous sanction of the Central Government, hereby makes
the following regulations to amend the Prathama U.P. Gramin Bank (Employees')
Pension Regulations, 2018, namely:
Regulation 1.
(1)
THESE REGULATIONS MAY BE CALLED PRATHAMA U.P.
GRAMIN BANK (EMPLOYEES) PENSION (AMENDMENT) REGULATIONS, 2024.
(2)
They shall come into force on the date of
their publication in the Official Gazette.
Regulation 2.
In the Prathama U.P. Gramin
Bank (Employees) Pension Regulations, 2018 (hereinafter referred to as the said
regulations), in regulation 2, in sub-regulation (1), in clause (k), for the
figures, letters and words "1st day of April, 2018", the figures,
letters and words "1st day of November, 1993" shall be substituted.
Regulation 3.
In regulation 3 of the said
regulations, the following regulation shall be substituted, namely:-
"3.
Application.-
(1)
Any employee who -
(a)
was in the service of the Bank between the
1st September, 1987 and the 31st March, 2010 and retired or dismissed or
removed or terminated from service before the date of notification of Prathama
U.P. Gramin Bank (Employees) Pension (Amendment) Regulations, 2024 and refunded
or becomes a member of the Fund and refund within fifteen days from the date of
notification of Prathama U.P. Gramin Bank (Employees) Pension (Amendment)
Regulations, 2024 in the Official Gazette, the entire final amounts received by
him (the corpus comprising of Banks contribution to provident fund under the
Employees Pension Scheme, 1995 and interest accrued thereon till the date of
receipt by him of the amount) and the periodic pension, if any, received by him
under the Employees Pension Scheme, 1995 attributable to any period before date
of notification of Prathama U.P. Gramin Bank (Employees) Pension (Amendment)
Regulations, 2024 in the Official Gazette but without, in either case, requiring
to pay interest on such amounts from the date of receipt of such amounts to the
date of refund:
Provided that an employee
who is required to refund the amounts as per this clause may authorise the Bank
to adjust these amounts from the amounts payable by the Bank to the employee:
Provided further that an
employee who was eligible to opt for pension under the said regulations but did
not opt within the stipulated time or having opted not refunded the money
within the stipulated time, the periodic pension, if any, received by him under
the Employees Pension Scheme, 1995, need not be refunded.
(b)
was in the service of the Bank between the
1st September, 1987 and the 31st March, 2010 and continue to be in the service
of the Bank on or after the date of notification of Prathama U.P. Gramin Bank
(Employees) Pension (Amendment) Regulations, 2024 in the Official Gazette, and
a member or becomes member of the Fund and caused or cause to transfer the
entire contribution of the Bank along with the interest accrued thereon, within
fifteen days from the date of notification of Prathama U.P. Gramin Bank
(Employees) Pension (Amendment) Regulations, 2024 in the Official Gazette, to
the credit of the Fund constituted in regulation 4 and refund the portion of
pension, if any, received by him under Employees Pension Scheme 1995, and
attributable to any period before date of notification of Prathama U.P. Gramin
Bank (Employees) Pension (Amendment) Regulations, 2024 in the Official Gazette.
(c)
was in the service of the Bank between the
1st September, 1987 and the 31st March, 2010 and exercised an option under
clause (b) of sub-section (3) of section 23A of the Act or resigned before the
notification of the said Regulations, in either case, after having completed
twenty years of qualifying service and by giving proper notice, shall become
member of the Fund and refund within fifteen days from the date of notification
of Prathama U.P. Gramin Bank (Employees) Pension (Amendment) Regulations, 2024
in the Official Gazette, the entire final amounts received by him (the corpus
comprising of Banks contribution to provident fund under the Employees Pension
Scheme, 1995 and interest accrued thereon till the date of receipt by him of the
amount) and periodic pension, if any, received by him under the Employees
Pension Scheme, 1995 attributable to any period before date of notification of
Prathama U.P. Gramin Bank (Employees) Pension (Amendment) Regulations, 2024 in
the Official Gazette but without, in either case, requiring to pay interest on
such amounts from the date of receipt of such amounts to the date of refund:
Provided that an employee,
who is required to refund the amounts, under this clause may authorise the Bank
to adjust these amounts from the amounts payable by the Bank to the employee.
(2)
The family of the employee covered under
clauses (a) and (c) of sub-regulation (1), shall be entitled to family pension
under these regulations when the family of such deceased employee refunded or
refunds within thirty days from the date of notification of Prathama U.P.
Gramin Bank (Employees) Pension (Amendment) Regulations, 2024 in the Official
Gazette, the entire final amounts received by the deceased employee or as the
case may be the family, the corpus comprising of Banks contribution to
provident fund under the Employees Pension Scheme, 1995, and interest accrued
thereon till the date of receipt of the amount by the deceased employee or, as
the case may be, the family of a deceased employee and pension or family
pension, if any, received by the employee or the family of the deceased
employee under the Employees Pension Scheme, 1995, but in either case without
requiring to pay interest from the date of receipt to the date of refund.
Provided that a family of
the deceased employee, who is required to refund the amounts under this clause
may authorise the Bank to adjust these amounts from the amounts payable by the
Bank to the employee.
(3)
Notwithstanding anything contained in this
regulation, any employee who joined the service of the Bank on or after the 1st
April, 2010 shall be covered by the National Pension System".
Regulation 4.
In regulation 20 of the said
regulations, after sub-regulation (1), the following proviso shall be inserted,
namely:-
"Provided that there
would no forfeiture of service for employees covered under clause (c) of
sub-regulation (1) of regulation 3".
Regulation 5.
In regulation 32 of the said
regulations, the following regulation shall be substituted namely:-
"Payment of pension or
family pension in respect of certain employees.-
(1)
Employees who have retired from the service
of the Bank between the 1st September, 1987 and the 31st October, 1993 shall be
eligible for pension from the effective date.
(2)
The family of a deceased employee, who was in
service between the 1st September, 1987 and the 31st October, 1993 and died
before the 31st October, 1993 shall be eligible for payment of family pension
from the effective date".
Regulation 6.
In regulation 50 of the said
regulations, the following regulation shall be substituted, namely:-
"Date from which
pension becomes payable.-
(1)
Except in the case of an employee to whom the
provisions of sub-regulation (1) of regulations 32, or 41, or 44 apply a
pension other than the family pension shall become payable from the date
following the date on which an employee retires or, as the case may be, resigns
or opts not to join the transferee bank under clause (b) of sub-section (3) of
section 23A of the Act on refund or refunding or authorising adjustment of the
entire amounts specified under sub-regulation (1) of regulation 3 within the
time stipulated under Prathama U.P. Gramin Bank (Employees) Pension (Amendment)
Regulations, 2024.
(2)
Except in the case of an employee to whom the
provisions of sub-regulation (1) of regulations 32, or 41, or 44 apply, family
pension shall become payable from the date following the date of death of the
employee, on refunding or authorising adjustment of the entire amounts
specified under sub-regulation (2) of regulation 3 within the time stipulated
under Prathama U.P. Gramin Bank (Employees) Pension (Amendment) Regulations,
2024.
(3)
Notwithstanding anything contained in these
regulations, in case of an employee, or as the case may be, family of the
deceased employee who was eligible to opt for pension, or as the case may be,
family pension under the said regulations but did not opt or opted but did not
refund the money, but refunds or authorise adjustment of money under clause (a)
of sub-regulation (1) of regulation (3), or as the case may be, under
sub-regulation (2) of regulation 3 on or after notification of Prathama U.P.
Gramin Bank (Employees) Pension (Amendment) Regulations, 2024 shall be entitled
for pension, family pension, or as the case may be, from date of refund or
adjustment under clause (c) of sub-regulation (1) of regulation 3, or as the
case may be, sub-regulation (2) of regulation 3, or the date of retirement or
resignation, or death, as the case may be, whichever is later."