Section 77(3) in Life Insurance Corporation of India (Staff) Regulations, 1960
(3)[ Notwithstanding anything stated above, in the case of transferred employee, gratuity payable under this regulation shall in no case be less than the gratuity to which the employee would have been entitled if the termination of his service had taken place on 31.8.1956.] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.]
