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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(a) in The Employees' Pension Scheme, 1995

(a)The monthly widow pension shall be
(i)in the cases covered by clause (a) of sub-paragraph (1) equal to the monthly member's pension, which would have been admissible as if the member had retired on the date of death or Rs. 450 or the amount indicated in Table C whichever is more;
(ii)in the cases covered by clause (b) of sub-paragraph (1) equal to the monthly member's pension which would have been admissible as if the member had retired on the date of exit or [Rs. 450 per month] [ Substituted by G.S.R. 41, dated 12.1.2000 (w.e.f. 29.2.2000).] or the amount indicated in Table C, whichever is more;
(iii)in the cases covered by clause (c) of sub-paragraph (1), equal to 50 per cent. of the monthly member's pension payable to the member on the date of his death subject to a minimum of [Rs. 450 per month] [ Substituted by G.S.R. 41, dated 12.1.2000 (w.e.f. 29.2.2000).];
(iv)[ in all the cases, where the amount of family pension sanctioned under the Ceased Family Pension Scheme, 1971 and is paid/payable under this scheme is less than Rs. 450 per month, the amount of family pension in such cases shall be enhanced to Rs. 450 per month;] [ Inserted by G.S.R. 41, dated 12.1.2000 (w.e.f. 29.2.2000).]
(v)[ in all the cases, where the monthly widow pension including relief, if any, is less than one thousand rupees per month, the amount of monthly widow pension in such cases shall be enhanced to one thousand rupees per month [* * *] [Inserted by Notification No. G.S.R. 593 (E) dated 19.8.2014 (w.e.f. 1.9.2014)].]