Section 76(1B) in Life Insurance Corporation of India (Staff) Regulations, 1960
(1B)[ Where an employee is an employee in Class I, the provisions of sub-regulation (1) shall with effect from (1st April, 1973) apply as if for the figure "8-1/3" appearing therein the figure "10" had been substituted.] [Notified in Gazette of India, Part-III Section 4 dated 10.7.1976.][The provisions of sub-rule (1), (1A), and (1B) shall not apply to an employee who has joined the services of the Corporation on or after 1st April, 2010.Provided that an employee who has joined the services of the Corporation on or after 1st April, 2010 shall be governed by the defined contribution pension scheme to be framed by the Corporation.] [Notified in Gazette of India, Part-II Section 3(i) dated 8.10.2010, GSR No. 829(E).]
