Section 35A(5) in Life Insurance Corporation of India (Staff) Regulations, 1960
(5)The return specified in sub-regulation (4) shall be, in the case of first appointment, in respect of the assets and liabilities as on the date of appointment shall be submitted not later than one month from the date on which he is appointed in service.Explanation: For the purpose of this Regulation the competent authority shall be the appointing authority of the post to which the employee belongs, as specified in Schedule I appended to the Life Insurance Corporation of India (Staff) Regulations, 1960.]
