Section 2 in Life Insurance Corporation of India Development Officers (Revision of Terms and Conditions of Service) Rules, 1986
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means the Life Insurance Corporation Act, 1956 (31 of 1956);(b)"Development Officer" means a whole-time salaried employee of the Corporation belonging to Class-II and includes any person who became an employee of the Corporation on the 1st day of September, 1956 and is working as a Development Officer;(c)"Special Provisions" means the provisions contained in Schedule III to the Staff Rules;(d)[ "Instructions" means the instructions issued by the Chairman under Sub-Regulation (2) of Regulation 51 of the Staff Rules. [Notified in Gazette of India dated 18.7.1996 and came into force with immediate effect.](e)"Special Rules" means the Life Insurance Corporation of India Development Officers (Revision of Certain Terms and Conditions of Service) Rules, 1989 and/or the Life Insurance Corporation of India Development Officers (Revision of Certain Terms and Conditions of Service) Rules ,2009.(f)"Staff Rules" means the Life Insurance Corporation of India (Staff) Regulations, 1960, which by virtue of sub-section (2A) of Section 48 of the Act are deemed to be rules.](g)[ Words and expressions used in these rules and not defined but defined in the Special Rules or the Staff Rules shall have the same meanings assigned to them in the Special Rules or the Staff Rules;] [As amended vide Notification No. GSR 551(E) dated 22.06.2000.]
