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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(2) in Life Insurance Corporation of India Class-I Officers (Revision of Terms and Conditions of Service) Rules, 1985

(2)A Class-I Officer who has reached the maximum of the scale of pay applicable to him or who has been in receipt of one or more additions to the basic pay referred to in rule 4A on the first day of November, 1993, shall be paid, a fixed personal allowance on account of computerisation equal to the last increment in the scale of pay applicable to him on the first day of November 1993.