Section 16A in The Employees' Pension Scheme, 1995
16A. [ Guarantee of pensionary benefits. [ Inserted by G.S.R. 134, dated 28.2.1996 (w.e.f. 16.3.1996). ]
-None of the pensionary benefits under this Scheme shall be denied to any member or beneficiary for want of compliance of the requirements by the employer under sub-paragraph (1) of paragraph 3 provided, however, that the employer shall not be absolved of his liabilities under the Scheme.]
