Section 3(9) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
(9)[ (a) joined the service of the Corporation before the 28th day of June, 1995, and are in its service on the notified date;(b)exercise an option in writing within one hundred and twenty days from the date of publication of this notification to become member of the Fund; and(c)authorised the trustees of the Provident Fund to transfer the entire contribution of the Corporation to their Provident Fund alongwith the interest accrued thereon to the credit of the Fund constituted for the purpose under Rule 5.]Note : For the purposes of this rule, other than sub-rule (3), "Notified date" shall mean the date of publication of the Life Insurance Corporation of India (Employees) Pension (Amendment) Rules, 1997.
