Section 3(3) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
(3)(a)are in the service of the Corporation before the notified date and continue to be in the service of the Corporation on or after the notified date; and(b)exercise an option in writing within one hundred and twenty days from the notified date to become member of the Fund; and(c)authorise the trust 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; or
