Disbursement of Railway Pension -Holding Back of Railway Money by Agency Banks - RBI - Reserve Bank of India
Disbursement of Railway Pension -Holding Back of Railway Money by Agency Banks
RBI/2004/215
Ref. DGBA.GAD. No. 762 - 794 /45.05.031/2004-05
October 12, 2004
Aswina 20, 1926
The Chairman and Managing Director
All Pension Paying Banks
(As per List )
Dear Sir,
Disbursement of Railway Pension Holding Back of Railway Money by Agency Banks
Please refer to our Circular DGBA. GAD. No. H-1174/ 45.02.001/ 2003-04 dated June 16, 2004 regarding withholding of Defence Fund by the pension disbursing banks. We have since received similar complaints from Railway authorities saying that some of the pension paying banks are crediting pension amount to the account of pensioners even after their death. As you are aware, the amount credited to the bank accounts of pensioners after their death tantamount to over-payment. It, therefore, is the responsibility of the pension disbursing branch to obtain the required Certificates as per the Scheme for disbursement of pension to avoid over payment of pension and no pension amount is credited to pensioners/family pensioners account if they fail to submit the Life Certificate in the month of November each year. The pension papers of those pensioners who fail to submit Life Certificate for more than three years should be returned to the FA & CAO who had originally issued the PPO, for further necessary action.
2. All pension paying banks are required to ensure that the Certificates i.e. non-marriage/remarriage/ marriage certificate, income certificate and Life Certificate, etc. are obtained as per the extant orders under the "Scheme for Disbursement of Pension Through Public Sectors Banks".
3. You are, therefore, advised to reiterate the above instructions to your concerned branches and instruct them to follow these instructions meticulously so as to avoid over payment from Government Account and as also to stop crediting pension to pensioners account, especially when they have been informed about the demise of the pensioners.
4. You are also requested to conduct a review to see whether any such cases where the pension/ family pension is being credited to the pensioner’s account beyond the date of cessation of pension/ family pension.
Yours faithfully,
(Girish Kallianpur)
Deputy General Manager