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Union of India - Section

Section 10 in Life Insurance Corporation of India (Staff) Regulations, 1960

10. [ Age. [Notified in Gazette of India, Extraordinary, Part-II Section 3 sub-Section (i) dated 13.12.1993 (G.S. R. No. 745).]

- The age of a person at the time of his appointment to the service of the Corporation shall not be less than 18 or more than [30 years], provided that the competent authority may relax the upper age in respect of candidates specified in Column (2) of the Table below upto the limit specified in the corresponding entry in Column (3) of the Table:]Table
SI. No. Candidates Age limit
(1) (2) (3)
1. The widow of an employee who dies while in service 45 years
2. The son or unmarried daughter of an employee who dies while inservice 30 years
3. Ex-servicemen To the extent of the service put in the defence service asincreased by 3 years, subject to a maximum of[47 years of age] [Notified in Gazette of India, dated 23.4.1999.]
4. Physically handicapped persons [37 years] [Notified in Gazette of India, dated 23.4.1999.]
5. Members of the Scheduled Castes/Scheduled Tribes [35 years] [Notified in Gazette of India, Part-II section 3 sub-section (i) dated 22.5.1998.]
6. [ [Notified in Gazette of India, dated 23.4.1999.] Other Backward Communities 33 years]
[Provided further that the Executive Director(Personnel) in respect of appointment to posts in Class-III and Class-IV, Managing Director in respect of appointment to posts in Class-II and Assistant Administrative Officer/Assistant Branch Manager in Class-I, Chairman in respect of appointment to posts in the cadre of Administrative Officer/Branch Manager or equivalent cadre and the Corporation in respect of appointment to posts in other cadres may relax or waive the limit on upper age wherever necessary.] [Notified in Gazette of India, Part-II Section 3 sub-section (i) dated 18.6.1999.]