Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4) in Life Insurance Corporation of India Development Officers (Revision of Terms and Conditions of Service) Rules, 1986

(4)In the case of a Development Officer who has been appointed from Class-III cadre on or after the 1st day of April, 1983 and who dies or retires after such appointment, the gratuity payable to him shall not be less than the gratuity that would have been payable to him if his services had been terminated while he was in Class-III cadre.