Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(3)(b) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

(b)
(i)where an employee, who is governed by the Workmen's Compensation Act, 1923 (8 of 1923), dies while in service after having rendered not less than seven years' continuous service, the rate of family pension payable to the family shall be equal to fifty per cent of the pay last drawn or one and half times the family pension admissible under sub-rule (1), whichever is less;
(ii)the family pension so determined under sub-clause (i)shall be payable for the period mentioned in clause(a);