Section 8(1) in Life Insurance Corporation of India Development Officers (Revision of Terms and Conditions of Service) Rules, 1986
(1)Every Development Officer of the Corporation other than a Development Officer on probation or a Development Officer appointed on a temporary basis or a Development Officer appointed on or after 01.04.2010 or a Development Office who is a transferred employee of the Oriental Government Security Life Assurance Company Limited, who is contributing to the Pension Fund of that Company, shall contribute every month to the Provident Fund established by the Corporation at the rate of ten percent of his basic pay. The Corporation shall contribute to the Provident Fund an amount equal to the actual contribution of each such Development Officer subject to a maximum of ten percent of the basic pay of each such Development Officer:Provided that the Corporation shall not be required to make any such contribution to the Provident Fund in respect of a Development Officer governed by the Life Insurance Corporation of India (Employees) Pension Rules, 1995.
