Section 40 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
40. Pension and Contributory Provident Fund.
(1)The employees of the Institute who were appointed to various posts in the Institute prior to 1st January 2004, except those on deputation or on foreign service to the Institute, are entitled to pension and other pensionary benefits under the Central Civil Service (Pension) Rules, 1972 and the General Provident Fund (Central Services) Rules, 1960, and such employees shall continue to be governed by the said rules.(2)The employees of the Institute who were appointed on or after 1st January, 2004, except those on deputation or on foreign service to the Institute shall be governed by the scheme formulated by the Institute as per the instructions of the Central Government for employees appointed on or after the said 1st January, 2004 under the Central Government.
