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Union of India - Section

Section 11 in The Coal Mines Pension Scheme, 1998

11. Disablement pension . - Where an employee after rendering ten years of pensionable service becomes permanently handicapped or disabled on account of bodily or mental infirmity during his service time, and has been declared as such by a competent medical board, he shall be entitled to a disablement pension to be computed at the rate of twenty-five per cent. of the average emoluments or not less than rupees three hundred and fifty per month.