Section 33 in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
33. Compassionate Allowance.
(1)An employee, who is dismissed or removed or compulsorily retired or terminated from service, shall forfeit his pension :Provided that the authority competent to dismiss or remove or compulsorily retire or terminate him from service may, if-(i)such dismissal, removal, compulsory retirement or termination is on or after the 1st day of November, 1993; and(ii)the case is deserving of special consideration,sanction a compassionate allowance not exceeding two-thirds of the pension which would have been admissible to him on the basis of the qualifying service rendered upto the date of his dismissal, removal, compulsory retirement or termination.(2)The compassionate allowance sanctioned under the proviso to sub-rule (1) shall not be less than the amount of the minimum pension payable under rule 36 of these rules.
