Eligibility

The Central Government introduced the National Pension System (NPS) effective from January 1, 2004 (excluding armed forces) vide O.M. No.1(13)/EV/2001 dated 13.11.2003. The new entrants in all autonomous bodies under various Central Ministries/departments recruited on or after 01.01.2004 will be mandatorily covered under NPS vide O.M.No.1(13)/EV/2001 dated 13.11.2003.

Contribution Details

Under the National Pension System (NPS) for CAB employees, both the employee and the Government contribute towards the Tier I NPS account.
The monthly contribution rate is as follows:
Employee Contribution - 10% of the employee’s salary (Basic plus DA).
Employer Contribution - 14% of the employee’s salary (Basic plus DA).

These contributions are invested in the NPS Tier I account linked to the subscriber’s Permanent Retirement Account Number (PRAN). The funds are managed by authorized Pension Fund Managers (PFMs) and invested according to the investment choice opted by the subscriber.

Investment Choices & Patterns

For CAB employees under Tier I of the National Pension System, the investment choices available are as follows:

1. Default Scheme
2. G-100
3. LC – 25
4. LC-50

Further, for more details refer PFRDA/Master Circular/2025/02/PF-01

Withdrawal & Exit

For details on Withdrawal & Exit from NPS click here

Frequently Asked Questions (FAQs) -Exit from NPS for CG and CAB sector

Updated on: 30 August 2022

Exit FAQs for CG and CAB Sector