Section 9(3) in Life Insurance Corporation of India Class-I Officers (Revision of Terms and Conditions of Service) Rules, 1985
(3)[ In the case of a Class-I Officer who has been promoted from Class-III cadre on or after the 1st day of April, 1973 and dies or retires after promotion the gratuity payable to him shall be] [9(3) as amended by Amendment Rules, 1989 notified on 25.7.1989 (came into force w.e.f. 1.8.1987).](a)[ the amount of gratuity admissible under sub-rule (2) or sub-rule (2A); [Notified in Gazette of India dated 30.8.1999 and has come into force w.e.f. 24.5.1994.]or(b)the amount of gratuity which such employee would have been entitled to had he continued as a Class-III employee when the gratuity become due and payable;]whichever is higher.
