Section 34(3) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
(3)[ Employees who were in the services of the Corporation on or before 28th day of June, 1995 and had retired on or before the notified date or the family of the deceased employee who was in the services of the Corporation on or before 28th day of June, 1995 and had died while in service on or before the notified date or had retired but died before the notified date and opts to be governed by this amendment rule shall be eligible for pension with effect from the notified date.] [Inserted by Notification No. G.S.R. 324(E), dated 23.4.2019 (w.e.f. 28.6.1995).]Explanation. - For the purpose of this sub-rule, "notified date" shall mean the date of publication of the Life Insurance Corporation of India (Employees) Pension (Amendment) Rules, 2019.Chapter - VI Rate of Pension
