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[Cites 0, Cited by 0] [Section 35(6)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(6)(a) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

(a)In the case of an employee retiring before completing a qualifying service of thirty-three years, but after completing a qualifying service of ten years, the mount of pension shall be proportionate to the amount of pension admissible under sub-rules (2) and (3) and in no case the amount of pension shall be less than the amount of minimum pension specified in these rules.