Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(1) in Life Insurance Corporation of India Class-I Officers (Revision of Terms and Conditions of Service) Rules, 1985

(1)A Class-I Officer other than an Officer on probation on first appointment or who has reached the maximum of the scale of pay applicable to him or who has been in receipt of one or more addition to the basic pay referred to in rule 4A on the first day of November, 1993, shall be paid on account of computerisation one increment in the scale of pay applicable to him on the 1st day of November, 1993:Provided that a Class-I Officer who on his first appointment in the Corporation's service was on probation on the 1st November, 1993 shall be paid one such increment on completion of one year of service after confirmation.