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Union of India - Section
Section 7 in Life Insurance Corporation of India Class-I Officers (Revision of Terms and Conditions of Service) Rules, 1985
7. [ City Compensatory Allowance. [Substituted by Amendment Rules 2010 notified on 08.10.2010 (came in force w.e.f. 01.08.2007).]
- The City Compensatory Allowance payable to Class I Officers shall be as under:-| Place of posting | Rate of CCA |
| i. Cities of Mumbai, Kolkata, Chennai, NewDelhi, Noida, Faridabad, Ghaziabad, Gurgaon ,Navi Mumbai,Hyderabad, Bengaluru and other cities with population of 45 lakhsand above. | 3% of Pay, subject to the maximum of Rs. 800/-per month |
| ii Cities with population exceeding 12 lakhs,butless than 45 lakhs and except those mentioned at (i) and any cityin the State of Goa | 2.5 % of Pay, subject to the maximum of Rs.760/- per month |
| iii Cities with population of five lakhs andabove but not exceeding twelve lakhs, States Capitals withpopulation not exceeding twelve lakhs. Chandigarh, Mohali,Pondicherry, Port Blair and Panchkula. | 2 % of Pay, subject to the maximum of Rs. 590/-per month |