Section 11 in The Life Insurance Corporation of India Information Technology Specialist Group (Selection, terms and conditions of service and payment of Allowance) Rules, 2007
11.
Where the Chairman is of the opinion that it is necessary or expedient so to do, he may, with the approval of the Central Government, by order and for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or categories of persons.
