Section 35(3) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
(3)(a)Additional pension shall be fifty per cent. of the allowances drawn by an employee during the last ten months of his service;(b)no dearness relief shall be paid on the amount of additional pension.Explanation : For the purpose of this sub-rule "allowances" means allowances which are admissible to the extent counted for the following purposes only, namely:-(i)making contributions to the Provident Fund;(ii)grant of house rent allowance;(iii)payment of gratuity; and(iv)re-fixation of salary on promotion.
