(1)An employee other than Class IV employee who opts for the Scheme, will be entitled to the superannuation pension from the date he retires after attaining the age of fifty eight years.(2)In case of Class IV Employees, the date of retirement shall be date on which he completes sixty years of his age.(3)Pension shall be commuted at the rate of fifty per cent of the average pay of the last ten months. The admissibility of full pension shall be on completing thirty-three years qualifying service. In case the qualifying service for pension is less than thirty-three years, the pension shall first be commuted at the rate of fifty per cent of average pay of last ten months and then it will be proportionately reduced. If the pension so commuted falls short of rupees 375, the same shall be raised to rupees 375 in all cases.
