Section 15(2) in The Coal Mines Pension Scheme, 1998
(2)Where an employee exercises his option to receive ninety per cent. of the total admissible amount of the pension during his life time, than after his death, in addition to the widow/widower pension, and children pension or orphan pension, as the case may be, his/her nominee shall be entitled to receive in lump sum an amount equivalent to hundred times of his/her full monthly pension.
