Section 10(3) in The Coal Mines Pension Scheme, 1998
(3)Where an employee having completed [ten years] of pensionable service and would be attaining the age of superannuation within a [period of twenty years] [Substituted by G.S.R. 861(E), dated 23.11.2001, for " period of ten year" (w.r.e.f. 31.3.1998). ], opts to retire from the service before attaining the age of superannuation, the amount of monthly pension payable to such employee shall be determined on the basis specified in Schedule 2.
