Section 24(a) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995
(a)the balance at the credit of such subscriber shall not at any time during the 3 years preceding the month of death have fallen below the limits of(i)Rs. 12,000 in the case of a subscriber who has held, for the greater part of the aforesaid period of three years, a post of maximum of the pay scale of which is Rs. 4,000 or more.(ii)Rs. 7,500 in the case of a subscriber who has held for the greater part of the aforesaid period of three years, a post the maximum of the pay scale of which is Rs. 2,900 or,more but less than Rs. 4,000.(iii)Rs. 4,500 in the case of a subscriber who has held for the greater part of the aforesaid period of three years, a post the maximum of the pay scale of which is Rs. 1,151 or more but less than Rs. 2,900.(iv)Rs. 3,000 in the case of a subscriber who has held for the greater part of the aforesaid period of three years, a post the maximum of the pay scale of which is less than Rs. 1,151;
