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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(5)(b) in The Employees' Pension Scheme, 1995

(b)If the deceased member had not rendered pensionable service on the date of exit from employment which would have made him entitled to a monthly member pension under paragraph 12, but had opted to retain the membership of this Scheme under sub-paragraph (8) of paragraph 12, the [nominee or the dependant father or the dependant mother, as the case may be,] [ Substituted by G.S.R. 66, dated 22.2.1999 (w.e.f. 6.3.1999).] shall be entitled to [a withdrawal benefit as provided in paragraph 14] [Substituted for the words "return of capital as provided in sub-paragraph (I) of paragraph 13" by Notification No.G.S.R. 80(E) dated 14.2.2013 (w.e.f. 16.11.1995)].