Section 52 in Life Insurance Corporation of India (Staff) Rules, 1960
52. Commencement and Cessation.
(1)An employee shall commence to draw the salary of a post to which he is appointed from the date he assumes charge of the post if such charge is assumed in the forenoon, and from the following day if the charge is assumed in the afternoon; and shall cease to draw the same from the day he relinquishes charge, if the charge is relinquished in the forenoon and from the following day if the charge is relinquished in the afternoon.Provided that in the case of an employee who dies while in service, salary shall cease to be payable with effect from the day following that on which death occurs.(2)[ Notwithstanding anything contained in sub-rule(1) an employee assuming charge of higher post on promotion may, at his option, choose any date which shall be within a period of 12 months from the date of taking charge, to have fixation of his salary in the higher post and where the option is so exercised he shall continue to draw the salary of lower post held by him till such date and the provisions of Rule 57 shall apply to the employee from the date so chosen by him but he shall for all other purposes be deemed to be an employee in the higher post from the date he assumes charge of such post and shall be competent to exercise all the powers of such higher post.] [Notified in Gazette of India, Part-III Section 3 dated 22.6.2000.]
