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Union of India - Section

Section 2 in The Life Insurance Corporation Of India Class I Officers (Revision Of Terms And Conditions Of Service) Rules, 1996

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Act" means the Life Insurance Corporation Act, 1956 (31 of 1956);
(b)"Class I Officers" means an employee of the Life Insurance Corporation of India (other than the Managing Directors) working in Class I post and includes any person who became an employee of Corporation on the appointed day under the Act and is so working;
(c)"Staff Rules" means the Life Insurance Corporation of India (Staff) Regulations, 1960;
(d)words and expressions used in these rules and not defined herein but defined in the Staff Rules, shall have the meanings respectively assigned to them in the Staff Rules.