Section 63(3) in Life Insurance Corporation of India (Staff) Regulations, 1960
(3)[ Notwithstanding anything contained in clause (c) of Regulation 61, in the event of death of an employee while in service a payment equal to the employee's salary for the period of privilege leave to his credit as on the [date of his death, subject to maximum of 240 days,] [Notified in Gazette of India, Part-III Section 4 dated 12.6.1976.] [* * *] [The words 'but not exceeding 120 days' deleted vide notification dated 9.12.1988 (G.S.R. No. 1166-E)] shall be allowed to the nominee in whose favour the nomination in respect of Gratuity subsists and if no such nomination subsists to the legal heirs of the employee.][Provided ..... (deleted)] [Notified in Gazette of India, Part-III, Section 4 dated 7.8.1971.]
