Section 69(6) in Life Insurance Corporation of India (Staff) Rules, 1960
(6)Notwithstanding anything contained in this [rule] [Substituted 'regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).], an employee would be entitled to the increment in the time-scale falling due when he is on leave other than extraordinary leave and he shall draw the increased salary from the date such increment falls due.
