Section 12(5) in The Employees' Pension Scheme, 1995
(5)In the case of an existing member and in respect of whom the date of commencement of pension is before the 16th November, 2000,(i)The superannuation or early pension shall be equal to the aggregate of:(a)pension as determined under sub-paragraph (2) for the period of service rendered from the 16th November, 1995 or Rs. 335 per month, whichever is more;(b)past service pension as provided in sub-paragraph (3).(ii)The aggregate of (a) and (b) calculated as above shall be subject to the minimum of Rs. 500 per month, provided the eligible service is 24 years. Provided further, if it is less than 24 years the pension shall be proportionately lesser but subject to a minimum of Rs. 265 per month.
