Section 9(b) in The Employees' Pension Scheme, 1995
(b)In the case of the "existing member" the aggregate of [contributory service] [Substituted "actual service" by Notification No. G.S.R. 226(E), dated 26.3.2015 (w.e.f. 16.11.1995).] and the "past service" shall be treated as eligible service:
