Section 3(10) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
(10)[ were in the service of the Corporation during anytime on or before the 28th day of June, 1995 and are in service on the notified date -(a)exercise an option in writing within a period of ninety days from the notified date to become member of the Fund; and(b)authorise the trustees of the Provident Fund in writing, within a period of ninety days from the notified date, to transfer the entire contribution of the Corporation to their Provident Fund alongwith the interest accrued thereon to the credit of the Fund constituted for the purpose under rule 5; and(c)contribute 3.7 times of pay as on 1st March, 2019 within ninety days after the expiry of the said period of ninety days specified in clause (b); orExplanation. - For the purpose of this sub-rule, "notified date" shall mean the date of publication of the Life Insurance Corporation of India (Employees) Pension (Amendment) Rules, 2019;
