Section 35(8) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
(8)[ Notwithstanding anything contained in these rules, in relation to an employee covered by the proviso to clause (j) of rule 2 or an employee appointed as a Managing Director under Section 20 of the Act, Pension shall be calculated in accordance with the provisions of sub-rule(2). The amount of Pension so calculated shall not be less than what he would have been entitled to, had he continued in the grade of Zonal Manager (Selection Scale), when the Pension becomes due and payable to him.] [Sub-Rule (8) added vide Government Notification dated 22.4.1997]
