Section 21 in Life Insurance Corporation General Rules, 1956
21. [ Form and manner in which financial statement may be issued, circulated or published. [Inserted by Notification No. G.S.R. 460 (E), dated 30.6.2021.]
- The Corporation shall -(i)send to each member and every other person entitled to receive the same, either by electronic mode or by despatch of physical copy by way of registered post or speed post or courier to, or delivery at, the address entered in the register of members referred to in section 5B in the case of members and at the registered office or the last known address in case of other persons, a copy each of the financial statement of the Corporation;(ii)place its financial statements for the preceding ten years on its website after the same have been adopted at an annual general meeting.Explanation. - For the purposes of this rule, -(a)"financial statement" includes the consolidated financial statement of the Corporation, along with the Board's report, auditor's report and other documents required to be attached therewith under sub-section (8) of section 24B;(b)"courier" means any person who delivers a document and provides proof of its delivery;(c)"electronic mode" means any communication sent by the Corporation through its authorised and secured computer programme, which is capable of generating a confirmation of the communication having been sent and of keeping a record of such communication addressed to the person entitled to receive the same, at the electronic mail address of the addressee;(d)"address" in relation to sending of financial statement by electronic mode shall mean the electronic mail address of the addressee.
