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[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(4)(b) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

(b)if one of the family pensions ceases to be payable at the rates mentioned in sub-clause (i) of clause(a) or sub-clause (i) of clause (b) of sub-rule (3) of rule 39 and in lieu thereof the family pension at the rate mentioned in sub-rule(1) of rule 39 becomes payable, the amount of both the pensions shall also be limited to two thousand five hundred rupees per mensem in respect of employees who retired or died while in service prior to the 1st day of November, 1993 and four thousand eight hundred rupees per mensem in respect of employees who retired or died on or after the 1st day of November, 1993 ;