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Union of India - Section

Section 9 in Life Insurance Corporation of India Class III and Class IV Employees (Promotion) Rules, 1987

9. Appeals.

- Any Aggrieved employee may, within one month from the date on which the ranking list is published. represent against his non-selection through proper channel to the authority to which the promoting authority is immediately subordinate and such an authority may consider the representations and pass such orders as it deems fit.