Section 78 in Life Insurance Corporation of India (Staff) Rules, 1960
78. Superannuation Fund.
(1)Employees who are members of an approved Superannuation Fund shall be governed by the rules of such fund.(2)In the case of transferred employees who were eligible to pension benefits under the rules of the insurer and who were not members of an approved Superannuation Fund, pension may be granted in respect of service prior to 1.9.1956 on a suitable basis to be determined by the [Board] [Substituted 'Corporation' by Notification No. G.S.R. 481(E), dated 7.7.2021 (w.e.f. 23.7.1960).].
