RBI/2004-2005/138 DGBA.GAD.No.H-94/45.05.031/2004-05
August 24, 2004 The
Chief Executive Officer All Agency Banks (as
per list) Dear Sir, Acceptance
of Nomination in Form ‘A’ or ‘B’- Central Civil Pension Please
refer to para 23 of Scheme for Payment of Pensions to Central Government Civil
Pensioners by Public Sector Banks regarding Arrears of Pension on the death of
Pensioner and manner of disposal of such Pension Payment Order (PPO). 2.
In this connection, as you are aware, in the absence of nomination, the payment
of arrears to the heir(s) of deceased pensioners is made after completion of certain
prescribed formalities. We have been advised by the Central Pension Accounting
Office (CPAO), Ministry of Finance, New Delhi that due to non-submission of the
nomination form by the pensioners/non-acceptance of the nomination form by the
pension paying banks, the heir(s) of pensioners are experiencing difficulties
in receiving payment of arrears of pension on death of the pensioners. 3.
With a view to avoid inconvenience to the pensioners and their heir(s), it has
been advised by the Government that all pension paying bank branches should accept
nomination in Form ‘A’ or ‘B’ as the case may be, submitted by the pensioners
for the payment of arrears of pension to the heir(s). You may please issue necessary
instructions to all your branches authorised for payment of Central Government
Civil Pension. The branches may also be advised to ensure that the procedures
laid down in "Scheme for Payment of Pensions to Central Government Civil
Pensioners by Public Sector Banks" are followed scrupulously. Yours
faithfully, Sd/- (M.T.Varghese) General
Manager
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