Section 6(2) in Life Insurance Corporation of India Class-I Officers (Revision of Terms and Conditions of Service) Rules, 1985
(2)Class-I Officers who are allotted residential accommodation by the Corporation shall pay for such accommodation appropriate licence fee as may be decided by the Corporation from time to time and shall not be entitled to any house rent allowance in terms of sub- rule (1).] [Substituted by Amendment Rules 2010 notified on 08.10.2010 (came in force w.e.f. 01.08.2007).]
