Section 77(3) in Life Insurance Corporation of India (Staff) Rules, 1960
(3)[ Notwithstanding anything stated above, in the case of transferred employee, gratuity payable under this [rule] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.] shall in no case be less than the gratuity to which the employee would have been entitled if the termination of his service had taken place on 31.8.1956.] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.]
