Section 33 in Life Insurance Corporation of India (Staff) Regulations, 1960
33. Speculation in Stocks, Shares, etc.
(1)No employee shall speculate in any investment.Explanation: Habitual purchase or sale of securities of notoriously fluctuating values shall be deemed to be speculation in investment within the meanings of this sub-regulation.(2)No employee shall make or permit his wife or any member of his family to make an investment likely to embarrass or influence him in the discharge of his duties.(3)If any question arises whether a security or investment is of the nature referred to in sub-regulation (1) or sub-regulation (2), the decision of the Corporation shall be final [under these regulations] [Notified in Gazette of India, Extraordinary, Part-II Section 3 Sub-Section (i) dated 13.12.1993 (G.S.R. No. 745(E))].
