Section 39(1) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
(1)Without prejudice to the provisions contained in these rules where an employee dies -(a)after completion of one year of continuous service; or(b)before completion of one year of continuous service, provided the deceased employee concerned immediately prior to his appointment to the service or post was examined by a medical officer approved by the Corporation and declared fit for employment in the Corporation; or(c)after retirement from service and was on the date of death in receipt of a pension, or compassionate allowance;the family of the deceased shall be entitled to family pension, the amount of which shall be determined in accordance with Appendix V.
