Section 78(2) in Life Insurance Corporation of India (Staff) Rules, 1960
(2)In the case of transferred employees who were eligible to pension benefits under the rules of the insurer and who were not members of an approved Superannuation Fund, pension may be granted in respect of service prior to 1.9.1956 on a suitable basis to be determined by the [Board] [Substituted 'Corporation' by Notification No. G.S.R. 481(E), dated 7.7.2021 (w.e.f. 23.7.1960).].
