Section 2(2) in The Life Insurance Corporation of India Development Officers (Revision of Certain Terms and Conditions of Service) Rules, 2009
(2)In the case of a Development Officer who has been confirmed in the services of the Corporation on a date prior to the date of publication of these rules in the Official Gazette, the percentage specified in the above Table shall be increased by the appropriate transitional concessions, if any, as defined in clause (t) :Provided that the transitional concessions shall not apply to those Development Officers who are governed under Rule 4.(k)"operational area" with reference to a Development Officer means the area in which he is posted to work as Development Officer and the area is said to be his operational area, if,(A)he is working in a City or Urban agglomeration or Town with an ascertained population of more than 10 lakhs;(B)he is working in a City or Urban agglomeration or Town with an ascertained population of 6 lakhs or above but not more than 10 lakhs;(C)he is working in a City or Urban agglomeration or Town with an ascertained population of less than 6 lakhs; and(D)he is working in a rural area or remote rural area or any hilly area specified in Explanation (2) and (3) or any other hilly area which the Central Government may in consultation with the Corporation by notification in the Official Gazette specify in this behalf;Explanation. - For the purpose of this clause,
