Section 18(b) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
(b)an employee being a Development Officer, whose services had been terminated in accordance with the provisions contained in,-(i)the notification of the Corporation No. 65(24)-Ins. III/7/74 dated the 21st April, 1976, relating to Schedule III to the Staff Regulations; or(ii)the notification of the Government of India, Ministry of Finance (Department of Economic Affairs) No. G.S.R. 290(E) dated the 8th April, 1976 relating to the Life Insurance Corporation Development Officers (Alteration of Remuneration and other Terms and Conditions of Service) Order, 1976 issued under sub-section(2) of Section 11 of the Act; or(iii)the notification of the Corporation dated the 19th December, 1978 relating to the Schedule III to the Staff Regulations published in the Gazette of India Extraordinary Part III - Section 4 on 19th December, 1978; or(iv)the notification of the Government of India, Ministry of Finance (Department of Economic Affairs) No. G.S.R. 584(E) dated the 19th December, 1978 relating to the Life Insurance Corporation Development Officers (Alteration of Remuneration and other Terms and Conditions of Service) Order, 1978 issued under sub-section(2) of Section 11 of the Act; or(v)the notification of the Government of India, Ministry of Finance (Department of Economic Affairs) No. G.S.R. 643(E) dated the 26th June, 1989 relating to the Life Insurance Corporation of India Development Officers (Revision of Certain Terms and Conditions of Service) Rules, 1989 issued under sub-section(2) of Section 48 of the Act,
