32. Valuation of the Employees' Pension Fund and review of the rates of contributions and quantum of the pension and other benefits.
- [(1) The Central Government shall have an annual valuation of the Employees Pension Fund made by a valuer appointed by it] [ Substituted by G.S.R. 134, dated 28.2.1996 (w.e.f. 16.3.1996). ]Provided that it shall be open to the Central Government to direct a valuation to be made at such other times as it may consider necessary.(2)At any time, when the Employees' Pension Fund so permits, the Central Government may alter the rate of contributions payable under this Scheme or the scale of any benefit admissible under this Scheme or the period for which such benefit may be given.
