Section 36 in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
36. [Minimum pension] [Rule 36 was amended vide Government Notification No. GSR 349(E), Part-2, Section 3, Sub-section (i) dated 14.5.1999.].
- The amount of minimum pension shall be,-(a)rupees three hundred and seventy five per month in respect of an employee, belonging to Class-III or Class-IV, who had retired or died before 1st August,1992 and in respect of employee belonging to Class-I or Class-II, who had retired or died before 1st day of April, 1993.(b)rupees seven hundred and twenty per month in respect of an employee belonging to Class-III or Class-IV, who had retired or died on or after 1st August, 1992, and in respect of an employee belonging to Class-I or Class-II, who had retired or died on or after 1st April, 1993.(c)[ rupees 1,100/- per month in respect of employees belonging to Class-I, Class-II, Class-III and Class-IV, who have retired or died on or after the first day of August, 1997; [Notified in Gazette of India, Part-3 Section 3 dated 22.6.2000 (GSR No. 553(E)).](d)in case of any wage revision in future the amount of minimum pension payable to an employee shall be determined by the Corporation corresponding to the index to which the scale is linked.](The Corporation has determined that the amount of minimum pension shall be rupees 1480/- per month in respect of employees belonging to Class-I, Class-II, Class-III and Class-IV, who have retired or died on or after the first day of August, 2002);
