Section 56(3) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
(3)[ Notwithstanding anything contained in Para (1) and Para (2), in respect of employees belonging to Class-III and Class-IV, who have retired on or after the 1st day of August, 1992 and in respect of Officers belonging to Class-I and Class-II, retired on or after 1st day of April, 1993, dearness relief shall be payable or be recoverable as may be determined from time to time.] [Para (3) added vide Government Notification dated 22.4.1997 and further amended vide notification dated 14.5.1999.][3(A) In case of employees who have retired or died on or after the 1st day of August 1997, the dearness relief shall be payable for every rise or to be recoverable for every fall, as the case may be, of every 4 points over 1740 points in the quarterly Average Consumer Price Index for Industrial Workers in the series of 1960 = 100 Such increase or decrease in dearness relief for every said 4 points shall be at the rate of 0.23 per cent of the Basic Pension; [Notified in Gazette of India, Part-3 Section 3 dated 22.6.2000]
