• What's New -----------------------------
• NPS Lite Scheme -----------------------------
• Legislation -----------------------------
• Notifications
  • Issued by Government of India
  • Issued by State Governments
-----------------------------
• NPS Architecture -----------------------------
• Education and Awareness -----------------------------
• RTI ACT 2005 -----------------------------
• Advertisements -----------------------------
• Notices -----------------------------
• Intermediaries -----------------------------
• Policy and Research -----------------------------
• Speeches and Articles -----------------------------
• Trustee Bank -----------------------------
• Press Release -----------------------------
• Employment -----------------------------
• NAVs -----------------------------
• Pension Fund Managers -----------------------------
• New Pension System Trust -----------------------------
• About PFRDA -----------------------------
• Related Links

Who is covered by the NPS?

You are covered by the NPS if

1. You joined central government service on or after 01 January 2004, and

2. You are an employee of a Central (Civil) Ministry or Departments, or

3. You are an employee of a non-civil Ministry or Department including Railways, Posts, Telecommunication or Armed Forces (Civil), or

4. You are an employee of an Autonomous Body, Grant-in-Aid Institution, Union  Territory or any other undertaking whose employees are eligible to a pension from the Consolidated Fund of India.