14. Benefits on leaving service before being eligible for monthly member's pension.
- If a member has not rendered the eligible service prescribed in paragraph [9] [ Substituted by G.S.R. 134, dated 28.2.1996 (w.e.f. 16.3.1996). ] on the date of exit, or on attaining 58 years of age whichever is earlier, he/she shall be entitled to a withdrawal benefit as laid down in Table D or may opt to receive the Scheme Certificate provided on the date he/she has not attained the 58 years of age:Provided that an existing member shall receive additional return of contributions for his/her past service under the Employees' Family Pension Scheme, 1971 computed as withdrawal-cum-retirement benefits as per Table A multiplied by the factor given in Table B.
