Section 16(1) in The Employees' Pension Scheme, 1995
(1)[Pension to the Family] [Substituted by G.S.R. 134, dated 28.2.1996 (w.e.f. 16.3.1996). ] shall be admissible from the date following the date of death of the member, if the member dies(a)while in service, provided that at least one month's contribution has been(b)after the date of exit, but before attaining the age of 58 years, from the employment having rendered service entitling him/her to monthly member's pension but' [before the commencement of pension payment, or] [ Substituted by G.S.R. 134, dated 28.2.1996 (w.e.f. 16.3.1996). ](c)after commencement of payment of the monthly member's pension.Note. - The cases where a member has rendered less than 10 years eligible service on the date of exit but has retained the membership of the Pension Fund, and dies before attaining the age of 58 years, shall be regulated under sub-paragraph (8) of paragraph 12.
