Section 11(1) in The Employees' Pension Scheme, 1995
(1)Pensionable salary shall be the average monthly pay drawn [in any manner including on piece-rate basis] [ Inserted by G.S.R. 134, dated 28.2.1996 (w.e.f. 16.3.1996). ] during the contributory period of service in the span of 12 months preceding the date of exit from the membership of the Employees' Pension Fund:[Provided that if a member was not in receipt of full pay during the period of twelve months preceding the day he ceased to be the member of Pension Fund, the average of previous 12 months full pay drawn by him during the period for which contribution to the pension fund was recovered, shall be taken into account as pensionable salary for calculating pension.] [ Inserted by G.S.R. 66, dated 22.2.1999 (w.e.f. 6.3.1999).]
