Section 10(1) in Life Insurance Corporation of India Development Officers (Revision of Terms and Conditions of Service) Rules, 1986
(1)Notwithstanding anything contained in sub-rule (2) of rule 1, the Corporation may, in respect of Development Officers, by instructions, provide for grant of arrears of salary for the period prior to 1st April, 2010 by way of equitable relief in the following manner :-The equitable relief paid for the period from 1st August, 2007 to 31st March, 2008, from 1st April, 2008 to 31st March, 2009 and 1st April, 2009 to 31st March, 2010 for the purpose of arriving at the annual remuneration for the purpose of appraisal year under the special rules shall be as shown below :-(i)50% of the equitable relief paid for the period 1st August, 2007 to 31st March, 2008 shall form part of the annual remuneration for the appraisal year commencing immediately after the date of publication of these rules and 50% of the equitable relief paid shall not be taken into account for the purpose of arriving at the annual remuneration and(ii)50% of the equitable relief paid for the period 1st April, 2008 to 31st March, 2009 shall form part of the annual remuneration for the appraisal year of twelve months period following the first mentioned period of twelve months and 50% of the equitable relief paid shall not be taken into account for the purpose of arriving at the annual remuneration, and(iii)50% of the equitable relief paid for the period 1st April, 2009 to 31st March, 2010 shall form part of the annual remuneration for the appraisal year of twelve months period following the second mentioned period of twelve months and 50% of the equitable relief paid shall not be taken into account for the purpose of arriving at the annual remuneration.Explanation. - (1) For the removal of doubts, it is clarified that the salary relating to the financial year commencing on 1st April, 2010 shall form part of the annual remuneration in the relevant appraisal years in that financial year.
