Section 8 in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
8. Board of Trustees.
(1)The Board of trustees shall consist of such number of persons not less than three and not more than nine, as may be determined by the Corporation, to be appointed by the Corporation.(2)The power to appoint the trustees shall be vested with the Corporation and all such appointments shall be made in writing.(3)The Corporation shall nominate one of the trustees to be the Chairman of the Board of trustees. The Corporation shall also nominate a trustee to be an alternate Chairman who shall act as Chairman in the absence of the Chairman.
