Section 32 in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
32. Invalid Pension.
(1)Invalid pension may be granted to an employee who,-(a)has rendered minimum ten years of service; and(b)retires from the service on account of any bodily or mental infirmity which permanently incapacitates him for the service.(2)An employee applying for invalid pension shall submit a medical certificate of incapacity from a medical officer approved by the Corporation.
