(1)The pensionable service of the member shall be determined with reference to the contributions [received or receivable] [ Substituted by G.S.R. 134, dated 28.2.1996 (w.e.f. 16.3.1996). ] on his behalf in the Employees' Pension Fund.(2)In the case of the member who superannuates on attaining the age of 58 years, [and] [Substituted " and/or" by Notification No. G.S.R. 546 (E) dated 23.7.2009 (w.e.f. 16.11.1995)] who has rendered 20 years pensionable service or more, his pensionable service shall be increased by adding a weightage of 2 years.
