Section 9(2A) in Life Insurance Corporation of India Class-I Officers (Revision of Terms and Conditions of Service) Rules, 1985
(2A)[ The gratuity admissible to a class-I Officer shall be determined in accordance with the provisions of sub-rule(2)or calculated under the Payment of Gratuity Act, 1972 (39 of1972), whichever is more favourable to him.] [Notified in Gazette of India dated 30.8.1999 and has come into force w.e.f. 24.5.1994.]
