Section 9(a) in The Employees' Pension Scheme, 1995
(a)In the case of "new entrant" the "[contributory service] [Substituted "actual service" by Notification No. G.S.R. 226(E), dated 26.3.2015 (w.e.f. 16.11.1995).]" shall be treated as eligible service. The total [contributory service] [Substituted "actual service" by Notification No. G.S.R. 226(E), dated 26.3.2015 (w.e.f. 16.11.1995).] shall be rounded off to the nearest year. The fraction of service for six months or more shall be treated as one year and the service less than six months shall be ignored.
