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Union of India - Section

Section 8 in Life Insurance Corporation of India (Staff) Rules, 1960

8. Temporary Staff.

- [(1) Notwithstanding anything contained in these [Rules] [Notified in Gazette of India, Part-III Section 4 dated 23.1.1971 and 7.8.1971.], a Managing Director, Executive Director (Personnel), a Zonal Manager or a Divisional Manager may employ staff in Classes III and IV on a temporary basis subject to such general or special directions as may be issued by the [Chief Executive] [Substituted 'Chairman' by Notification No. G.S.R. 481(E), dated 7.7.2021 (w.e.f. 23.7.1960).] from time to time.]
(2)[ No person appointed under [sub-rule] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.] (1) shall only by reason of such appointment be entitled to absorption in the service of the Corporation or claim preference for recruitment to any post.]