Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 14 in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

14. Qualifying Service.

- Subject to the other conditions contained in these rules, an employee who has rendered a minimum ten years of service in the Corporation on the date of his retirement shall qualify for pension.