Section 11(3) in The Employees' Pension Scheme, 1995
(3)The maximum pensionable salary shall be limited to [rupees six thousand and five hundred/Rs. 6,500] [ Substituted by G.S.R. 774(E), dated 8.10.2001, for " rupees five thousand/Rs.5,000" (w.r.e.f. 1.6.2001).] per month:[Provided that if at the option of the employer and employee, contribution paid on salary exceeding [rupees six thousand and five hundred/Rs. 6,500] [Added by G.S.R. 134, dated 28.2.1996 (w.e.f. 16.3.1996). ][per month from the date of commencement of this Scheme or from the date salary exceeds [rupees six thousand and five hundred/Rs. 6,500] [Added by G.S.R. 134, dated 28.2.1996 (w.e.f. 16.3.1996). ][whichever is later, and 8.33 per cent share of the employers thereof is remitted into the Pension Fund, pensionable salary shall be based on such higher salary.] [Added by G.S.R. 134, dated 28.2.1996 (w.e.f. 16.3.1996). ]
