Section 6 in Life Insurance Corporation General Rules, 1956
6. [ Disclosure of interest.
(1)Every director shall disclose his concern or interest in any body corporate (including shareholding interest), in pursuance of the provisions of sub-section (1) of section 4B, by giving a notice in writing in Form 1 set out in the Schedule to these rules.(2)All notices shall be kept at the central office of the Corporation and such notices shall be preserved for a period of ten years from the end of the financial year to which it relates and shall be kept in the custody of the Company Secretary or such other person authorised by the Board for the purpose.[Explanation. - For the purposes of this rule, "body corporate" shall have the meaning assigned to it in the explanation to sub-section (6) of section 4B.][***] [Omitted 'clause (ii)' by Notification No. G.S.R. 171(E), dated 3.3.2022.]]
