Section 23(a) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995
(a)the balance at the credit of such subscriber shall not at any time during the three years preceding the month of death have fallen below the limits of-(i)Rs. 4,000 in the case of a subscriber who has held for the greater partof the aforesaid period of three years, a post the maximum of the pay scale of which is Rs. 1,300 or more in the pre-revised scale;(ii)Rs. 2,500 in the case of a subscriber who has held, for the greater part of the aforesaid period of three years, a post of the maximum of the pay scale of which is Rs. 900 or more but less than Rs. 1,300 in the pre-revised scale;(iii)Rs. 1,500 in the case of a subscriber who has held, for the greater part of the aforesaid period of three years, a post the maximum of the pay scale of which is Rs. 291 or more but less than Rs. 900 in the pre-revised scale;(iv)Rs. 1,000 in the case of a subscriber who has held, for the greater part of the aforesaid period of three years, a post the maximum of the pay scale of which is less than Rs. 291 in the pre-revised scale;
