Section 8(2) in Life Insurance Corporation of India Development Officers (Revision of Terms and Conditions of Service) Rules, 1986
(2)Development Officers who are transferred employees of the Oriental Government Security Life Assurance Company Limited and who are contributing to the Pension Fund of that company, shall 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 Development Officers.]
