Section 17 in Life Insurance Corporation of India (Staff) Regulations, 1960
17. [ Officiating Arrangement. [Notified in Gazette of India, Part-III Section 4 dated 23.1.1971 and 7.8.1971.]
(1)Notwithstanding anything contained in Regulation 7, the competent authority may at its discretion appoint an employee to officiate in a vacancy in a sanctioned post in a higher cadre.(2)No person appointed to officiate under sub-regulation (1) shall by virtue of such appointment be entitled to any claim for promotion or for any increment in the higher scale.(3)An employee appointed to officiate in higher post shall be liable to be reverted without notice during the officiating period.]Section 3 - Termination
