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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4) in The Employees' Pension Scheme, 1995

(4)In the case of an existing member and in respect of whom the date of commencement of pension is between the 16th November, 2000 and the 16th November, 2005,
(i)Superannuation or early pension shall be equal to the aggregate of-
(a)pension as determined under sub-paragraph (2) for the period of service rendered from the 16th November, 1995 or Rs. 438 per month, whichever is more;
(b)past service pension as provided in sub-paragraph (3).
(ii)The aggregate of (a) and (b) calculated as above shall bye subject to a minimum of Rs. 600 per month, provided the eligible service is 24 years. Provided further, that if it is less than 24 years the pension shall be proportionately less subject to the minimum of Rs. 325 per month.