Section 15(1) in The Employees' Pension Scheme, 1995
(1)A member, who is permanently and totally disabled during the employment shall be entitled to pension as admissible under [paragraph 12] [Substituted by Notification No. G.S.R. 593 (E) dated 19.8.2014 (w.e.f. 1.9.2014)], as the case may be, subject to a minimum of Rs. 250 per month notwithstanding the fact that he/she has not rendered the pensionable service entitling him/her to pension under paragraph 12 provided that he/she has made atleast one month's contribution to the Pension Fund.
