Eligibility

The National Pension System (NPS) was launched by the Central Government and came into effect on January 1, 2004 (excluding personnel from the armed forces).
All Central Government employees who joined service on or after January 1, 2004, are mandatorily covered under NPS. This pension scheme aims to provide long-term financial security and retirement benefits to government employees through a defined contribution model.

Enrolment & Registration

For Organizations
To initiate the NPS registration process for Central Government employees, the following offices must register with the Central Recordkeeping Agency (CRA) by submitting the designated forms:

• Principal Accounts Office (PrAO) – Submit Form N1
• Pay & Accounts Office (PAO) / Cheque Drawing & Disbursing Office (CDDO) – Submit Form N2
• Drawing & Disbursing Office (DDO) or any other designated office – Submit Form N3

Choose your CRA to download the forms:

• NSDL CRA – Download NPS Forms
• KFin Technologies CRA – Download NPS Forms

For Subscribers
To enrol in the National Pension System (NPS), an individual subscriber must complete following:

i.  Online PRAN generation through e-nps portal (https://npstrust.org.in/enps).
ii. Or submit a PRAN application using Form Contribution Subscriber Registration Form (CSRF).
 

Contribution

Under the National Pension System (NPS) for Central Government 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 registered Pension Fund Managers (PFMs) and invested according to the investment choice opted by the subscriber.

Investment & Choices

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