Section 12(4) in The Coal Mines Pension Scheme, 1998
(4)In case an employee dies in service before attaining the age of superannuation, the amount of monthly widow or widower pension payable shall be equivalent to sixty-six and two upon three per cent. of monthly pension of the employee for which he/she would have become entitled on the date of his/her death or not less than [rupees three hundred and twenty] [Substituted by G.S.R. 689(E), dated 29.8.2000, for " rupees two hundred and fifty" (w.r.e.f. 31.3.1998). ].
