6A. [ Retention of membership. [ Inserted by G.S.R. 66, dated 22.2.1999 (w.e.f. 6.3.1999).]
- A member of the Employees' Pension Fund shall continue to be such member till he attains the age of 58 years or he avails the withdrawal benefit to which he is entitled under para 14 of the Scheme, or dies, or the pension is vested in him in terms of para 12 of the Scheme, whichever is earlier.]
