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Union of India - Section

Section 10 in The Coal Mines Pension Scheme, 1998

10. Monthly pension . - (1) An employee after completion of thirty years of pensionable service and on attaining the age of superannuation, shall be eligible to receive monthly pension at the rate of twenty-five per cent. of the average emoluments or not less than rupees three hundred and fifty from the date following the date of superannuation till the date of his death.

(2)Where an employee has not completed thirty years but has completed ten years' pensionable service on attaining the age of superannuation, the pension shall be determined on the following basis:--
Length of pensionable service x 25 percent of the average emoluments
30
(3)Where an employee having completed [ten years] of pensionable service and would be attaining the age of superannuation within a [period of twenty years] [Substituted by G.S.R. 861(E), dated 23.11.2001, for " period of ten year" (w.r.e.f. 31.3.1998). ], opts to retire from the service before attaining the age of superannuation, the amount of monthly pension payable to such employee shall be determined on the basis specified in Schedule 2.
(4)Where an employee has not completed ten years of pensionable service on attaining the age of superannuation, or opts to leave service, or his services are terminated, or becomes disabled before completion of ten years of pensionable service, the amounts payable by way of return of contribution to such employee shall be determined on the basis specified in Schedule 3.