Section 32(2) in Life Insurance Corporation of India (Staff) Rules, 1960
(2)If the question arises whether any gift is of a trifling value or not, or where an employee is in any doubt whether a gift offered to him is of a trifling value or not a reference shall be made to the [Chief Executive] [Substituted 'Chairman' by Notification No. G.S.R. 481(E), dated 7.7.2021 (w.e.f. 23.7.1960).] by such employee and the decision of the [Chief Executive] [Substituted 'Chairman' by Notification No. G.S.R. 481(E), dated 7.7.2021 (w.e.f. 23.7.1960).] thereon shall be final [under these [rules] [Notified in Gazette of India, Extraordinary, Part-II Section 3 sub-section (i) dated 13.12.1993 (G.S.R. No. 745(E))]].
