Section 13(5) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(5)When an employee retires from service either under the provisions of the proviso to sub-regulation (1) or sub-regulation (3), the Authority may consider grant of compensation on such scale and terms as may be determined by it from time to time. The Authority while determining the terms shall take into account all relevant factors including the balance of service left to a retiring employee.
