Section 38 in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
38. Determination of the period of ten months for average emoluments.
(1)The period of the preceding ten months for the purpose of average emoluments shall be reckoned from the date of retirement.(2)In the case of voluntary retirement the period of the preceding ten months for the purpose of average emoluments shall be reckoned from the date on which the employee voluntarily retires.(3)In the case of dismissal or removal or compulsory retirement or termination of service the period of the preceding ten months for the purpose of average emoluments shall be reckoned from the date on which the employee is dismissed or removed or compulsorily retired or terminated by the Corporation.(4)If during the last ten months of the service an employee had been absent from duty on extraordinary leave on loss of pay or had been under suspension and the period whereof does not count as service, the aforesaid period of extraordinary leave or suspension shall not be taken into account in the calculation of the average emoluments and an equal period before the ten months shall be included.Chapter - VII Family Pension
