Section 1 in The Life Insurance Corporation Of India Class I Officers (Revision Of Terms And Conditions Of Service) Rules, 1996
1. Short title, commencement and application.
(1)These rules may be called the Life Insurance Corporation of India, Class I Officers (Revision of Terms and Conditions of Service) Rules, 1996.(2)They shall be deemed to have come into force on the 1st day of August, 1992.(3)The shall apply to every whole-time (salaried) Class I Officer of the Corporation in India unless otherwise provided by the terns of any contract.(4)Notwithstanding anything contained in sub-rule (2), where any Class I Officer gives a notice in writing to the Corporation, within thirty days of the date of publication of these rules in the Official Gazette, expressing his option to be governed by the provisions of these rules with effect from the date of such publication, the Corporation may, by order, permit such officer to be governed by the said rules with effect from the said date.
