(1)Notwithstanding anything contained in sub-rule (2) of rule 1, the Corporation may, in respect of Development Officers, by instructions, provide for grant of arrears of salary for the period prior to 1st April, 2010 by way of equitable relief in the following manner :-The equitable relief paid for the period from 1st August, 2007 to 31st March, 2008, from 1st April, 2008 to 31st March, 2009 and 1st April, 2009 to 31st March, 2010 for the purpose of arriving at the annual remuneration for the purpose of appraisal year under the special rules shall be as shown below :-(i)50% of the equitable relief paid for the period 1st August, 2007 to 31st March, 2008 shall form part of the annual remuneration for the appraisal year commencing immediately after the date of publication of these rules and 50% of the equitable relief paid shall not be taken into account for the purpose of arriving at the annual remuneration and(ii)50% of the equitable relief paid for the period 1st April, 2008 to 31st March, 2009 shall form part of the annual remuneration for the appraisal year of twelve months period following the first mentioned period of twelve months and 50% of the equitable relief paid shall not be taken into account for the purpose of arriving at the annual remuneration, and(iii)50% of the equitable relief paid for the period 1st April, 2009 to 31st March, 2010 shall form part of the annual remuneration for the appraisal year of twelve months period following the second mentioned period of twelve months and 50% of the equitable relief paid shall not be taken into account for the purpose of arriving at the annual remuneration.Explanation. - (1) For the removal of doubts, it is clarified that the salary relating to the financial year commencing on 1st April, 2010 shall form part of the annual remuneration in the relevant appraisal years in that financial year.(2)The Corporation may provide by instructions issued in this behalf under sub-rule(2) of rule 51 of Life Insurance Corporation of India (Staff) Rules, 1960 for fixation of basic pay in the scales of pay as revised by these rules of persons who may have worked as Development Officers on or after 1st August, 2007 but before the date of publication of this notification in the Official Gazette, classify them according to the nature of cessation of their service as Development Officers and specify whether the payments by way of equitable relief may be allowed to any class of Development Officers at all for the period of their service as such and if so, the amount and the terms and conditions thereof :Provided that no payment by way of equitable relief shall be allowed in respect of the class of Development Officers whose services may have been terminated under the special rules.(3)Subject to the other provisions of this rule, where basic pay is fixed in accordance with this rule, the other allowances and benefits as revised by these rules shall also be payable on the basis of such fixation.]
