Section 12(7) in The Employees' Pension Scheme, 1995
(7)A member, if he so desires, may be allowed to draw an early pension from a date earlier than 58 years of age, but not earlier than 50 years of age. In such cases, the amount of pension shall be reduced at the rate of [four per cent.][, for every year the age falls short of 58 years.] [Substituted by G.S.R. 431(E), dated 15.6.2007 (w.r.e.f. 16.11.1995) ]
