Section 34 in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
34. Payment of pension or family pension in respect of employees who retired or died between 1.1.1986 and 31.10.1993.
(1)Employees who have retired from the service of the Corporation between the 1st day of January, 1986 and the 31st day of October, 1993 shall be eligible for pension with effect from the 1st day of November, 1993.(2)The family of a deceased employee governed by the provisions contained in sub-rule (7) of rule 3 shall be eligible for family pension with effect from the 1st day of November, 1993.(3)[ Employees who were in the services of the Corporation on or before 28th day of June, 1995 and had retired on or before the notified date or the family of the deceased employee who was in the services of the Corporation on or before 28th day of June, 1995 and had died while in service on or before the notified date or had retired but died before the notified date and opts to be governed by this amendment rule shall be eligible for pension with effect from the notified date.] [Inserted by Notification No. G.S.R. 324(E), dated 23.4.2019 (w.e.f. 28.6.1995).]Explanation. - For the purpose of this sub-rule, "notified date" shall mean the date of publication of the Life Insurance Corporation of India (Employees) Pension (Amendment) Rules, 2019.Chapter - VI Rate of Pension
