Section 2 in The Life Insurance Corporation Of India (Payment Of Gratuity To The Chairman And Managing Directors) Rules, 1997
2. Definitions.
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Life Insurance Corporation Act, 1956:(b)"chairman" means Chairman of the Life Insurance Corporation appointed under Section 4 of the Act,(c)"chairman and managing director" means Chairman and Managing Directors of the Life Insurance Corporation appointed under Section 20 of the Act.(2)Words and expressions used and not defined in this rule but defined in the Life Insurance Corporation Act, 1956 shall have the same meanings respectively assigned to them in that Act.
