Section 29 in Life Insurance Corporation of India (Staff) Regulations, 1960
29. Part-time Work.
- No employee shall undertake part-time work for a private or public body or a private person or accept fee therefor without the sanction of the competent authority which shall grant sanction only in exceptional cases when it is satisfied that the work can be undertaken without detriment to his official duties and responsibilities. The competent authority may, in cases in which it thinks fit to grant such sanction, stipulate that any fees received by the employee for undertaking the work shall be paid, in whole or part to the Corporation.[Provided that no employee of the Corporation shall be permitted to act as an insurance agent and no employee shall allow his/her spouse and dependent children or dependent step-children, whether residing with him/her or not, to act as an insurance agent.] [Notified in Gazette of India, Part-II Section 3 dated 13.05.2010 (GSR No. 401(E)).]
