Section 76(2) in Life Insurance Corporation of India (Staff) Rules, 1960
(2)[ In the case of transferred employees of the Oriental Government Security Life Assurance Company Limited, who are contributing to the Pension Fund of that Company which is being continued with modifications as a separate Fund for such employees only, they shall be entitled to Pension according to the Rules of that Fund. [Such employees may, however, be permitted to contribute to the Provident Fund established by the Corporation but the Corporation shall not be required to make any contribution to the Provident Fund in respect of such employees] [Notified in Gazette of India, Part-IV dated 20.1.1962.].
