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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3) in The Life Insurance Corporation of India Development Officers (Revision of Certain Terms and Conditions of Service) Rules, 2009

(3)A Development Officer is said to be working in a "hilly area" if his headquarter is at a place situated at a height of 1000 metres and over, above mean sea level.
(l)"preceding year" or "relevant appraisal year" means the appraisal year immediately preceding the relevant appraisal date;
(m)"prescribed expense limit" or "prescribed cost ratio" means the increased expense limit ascertained in accordance with Rule 4, where such expense limit is applicable to a Development Officer, or if it is not so applicable to him, the expressions shall mean the expense limit applicable to him;
(n)"relevant appraisal date" means the appraisal date on which the performance of the Development Officer for the appraisal year immediately preceding that date is assessed for any purpose under these rules or was assessed hitherto under the staff rules;
(o)"service" means the period spent on duty as a Development Officer and leave including extraordinary leave which has been condoned under sub-rule (4) of Rule 69 of the staff rules;
(p)"staff rules" means the Life Insurance Corporation of India (Staff) Rules, 1960;
(q)"succeeding year" means the period of twelve months commencing from the relevant appraisal date;
(r)"Table of Disincentives" means the Table as appended in sub-rule (1) of Rule 6;
(s)"Increased Expense Limit" means the Expense Limit as mentioned in Rule 4.
(t)"transtitional concession" means the concession as specified in the Table below applicable to a Development Officer who has been confirmed in the services of the Corporation on a date prior to the date of publication of these rules in the Official Gazette:
TABLE
OperationalArea as defined in clause (1) of Rule 2 of the Life InsuranceCorporation of India Development Officers (Revision of CertainTerms and Conditions of Service) Rules, 1989 A B C D E
ExpenseLimit as provided in the Table of Expense Limit in clause (k) ofRule 2 of the Life Insurance Corporation of India DevelopmentOfficers (Revision of Certain Terms and Conditions of Service)Rules,1989 so repealed shall be taken as base for providingtransitional concessions for the subsequent years based on thedate of publication of these rules in the Official Gazette andsubsequent years mentioned as under : 22% 23% 24% 25"% 26%
(a)Expense Limit applicable in the First appraisal year 21% 22% 23% 24% 25%
(b)Expense Limit applicable in the Second appraisal year 20% 21% 22% 23% 24%
(c)Expense Limit applicable in the Third appraisal year 19% 20% 21% 22% 22%
(u)words and expressions used and not defined herein but defined in the staff rules shall have the meanings respectively assigned to them in those staff rules.