Section 12B in The Employees' Pension Scheme, 1995
12B. [ Restoration to normal pension in cases of grant of commutation. [Inserted by Notification No. G.S.R. 132(E), dated 20.2.2020 (w.e.f. 16.11.1995).]
The normal pension in respect of those members who availed the benefit of commutation of pension under the erstwhile paragraph 12A of this Scheme, on or before the 25th day of September, 2008, shall be restored after completion of fifteen years from the date of such commutation.] [Inserted by Notification No. G.S.R. 440(E), dated 25.4.2016 (w.e.f. 16.11.1995).]
