Section 56 in Life Insurance Corporation of India (Staff) Regulations, 1960
56. Increment.
(1)The following service shall count for increment:(a)Service excluding periods spent on extraordinary leave in a post on a scale of pay counts in that scale, as well as in the time scale in which employee holds lien.(b)Service excluding periods spent on extraordinary leave in a higher post counts for increment in a lower post.(c)Period spent on foreign service counts for increment.(d)Service in another post of the same rank, service on deputation and leave other than extraordinary leave, and extraordinary leave if directed by the [Competent Authority] [Notified in Gazette of India, Part-III Section 4 dated 1.4.1978.] in terms of Regulation 69(4) counts for increment in the time-scale in which the employee is borne or on which he holds a lien.(2)[Subject to the other provisions of these Regulations, increments shall fall due] [Notified in Gazette of India, Part-III Section 4 dated 22.4.1976.] on the first day of the month following that in which the employee completes twelve months service in accordance with sub-regulation (1) from the date of his first appointment or from the date on which his last annual increment accrued or the date of promotion (except in cases where no change in time-scale is involved), as the case may be.Explanation: 1. For the purpose of this sub-regulation, 12 months means a period of 365 days or 366 days where the month of February in a leap year is involved.
