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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(3) in Life Insurance Corporation of India Class-I Officers (Revision of Terms and Conditions of Service) Rules, 1985

(3)A Class-I Officer who is in receipt of an increment on account of computerisation and who has reached the maximum of the scale of pay applicable to him shall be paid the fixed personal allowance referred to in sub- rule (2) on the expiry of a period of one year after reaching the maximum of scale of pay.