- The amount of minimum pension shall be,-(a)rupee three hundred and seventy five per month in respect of an employee other than a part-time employee where the employee had tired before 1st day of November, 1992 (in case of workmen) or before 1st day of July, 1993 (in case of officers) and proportionate amount thereof in relation to the rate of scale of wages in the case of a part-time employee who had retired before the 1st day of November, 1992;(b)rupees seven hundred and twenty per month in respect of an employee other than a part-time employee, where the employee retired on or after the 1st day of November, 1992 (in case of workmen) or on a after the 1st day of July, 1993 (in case of officers) and proportionate amount thereof in relation to the rate of scale of wages in the case of part time employee who retired on or after the 1st day of November, 1992.(c)rupees one thousand and fifteen per month in respect of an employees other than a part-time employee where the employee retired on or after the 1st day of April, 1998 and rupees three hundred and thirty nine per month in respect of a part time employee drawing ⅓ scale wages, rupees five hundred and eight per month in respect of a part time employees drawing V2 scale wages and rupees seven hundred and sixty two per month in respect of a part time employee drawing % scales wages where the part time employee retired on or after the 1st day of April, 1998.
