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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Life Insurance Corporation of India Information Technology Specialist Group (Selection, terms and conditions of service and payment of Allowance) Rules, 2007

(1)The continuation of the allowance in the post will be based on the half-yearly review of the performance and the recommendation of the Committee. In case of employees not found eligible for continuing in the Information Technology Specialist Group on such review, the payment of allowance shall cease from the date, the employee is posted out of Information Technology Specialist Group. Further, subject to the applicability, such employees shall be governed as per sub-rule (4) of rule 9.