Section 43(2) in The Employees' Pension Scheme, 1995
(2)If on the conclusion of the criminal proceedings referred to in sub-paragraph (1), the person concerned is(a)convicted for the murder or abetting in the murder of the member, he shall be debarred from receiving pension which shall be payable to other eligible members, if any, of the family of the member; or(b)acquitted of the charge of murder or abetting the murder of the member, pension benefit shall be payable to him.
