Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bank Of Maharashtra (Employees) Pension (Amendment) Regulations, 2009 [31 May 2010] CONTENTS 1. Section 1 2. Section 2 3. To Amendment, Regulation 2 Clause (O) Sub -- Clause (C) As Under 4 . I n Regulation 8 After Sub- Regulation (3) The Following Sub- Regulation Is Proposed To Be Inserted 5. In The Said Regulations In Regulation 9, The Following Proviso Is Proposed To Be Inserted 6. To Amend Regulation 10, Sub- Regulation (2) As Under Bank Of Maharashtra (Employees) Pension (Amendment) Regulations, 2009 [31 May 2010] In exercise of powers conferred by section 19 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970), the Board of Directors of Bank of Maharashtra in consultation with the Reserve Bank of India and with the previous sanction of the Government, hereby makes following regulations further to amend the Bank of Maharashtra (Employees) Pension Regulations, 1995 namely:- 1. Section 1 :- These Regulations may be called Bank of Maharashtra (Employees) Pension (Amendment) Regulations, 2009 2. Section 2 :- They shall come into force on the date of their publication in the Official Gazette. 3. To Amendment, Regulation 2 Clause (O) Sub -- Clause (C) As Under :- " (c) Son or daughter including widow or divorces daughter till he or she attains the age of twenty -- five years or up to his or her marriage or re- marriage, whichever is earlier including such son or daughter adopted legally." 4. In Regulation 8 After Sub- Regulation (3) The Following Sub- Regulation Is Proposed To Be Inserted :- "(4) The term of appointment of trustee shall be for a period of three years and the Bank may re- appoint a trustee who has already completed his term, provided that no trustee shall be appointed for more than two terms." 5. In The Said Regulations In Regulation 9, The Following Proviso Is Proposed To Be Inserted :- " Provided that all such direction shall be given in writing and shall specify the purpose or objective." 6. To Amend Regulation 10, Sub- Regulation (2) As Under :- The opening portion for the words, "Within one hundred and eighty days from the closing of each financial year" the words "Within sixty days from the date of publication of the Balance Sheet of the Bank" are proposed to be substituted. M.V. Doble, Dy. General Manager HRM.