Section 4 in Life Insurance Corporation of India Class-I Officers (Revision of Terms and Conditions of Service) Rules, 1985
4. Notwithstanding anything contained in Sub-Rule (2), where any Class-I Officer gives a notice in writing to the Corporation, within thirty days of the date of publication of those rules in the Official Gazette, expressing his option to be governed by the provisions of these rules with effect from the date of such publication, then the Corporation may, by order, permit such Officer to be governed by the said rules with effect from the said date.
