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Union of India - Section

Section 54 in Life Insurance Corporation of India (Staff) Regulations, 1960

54. Admissibility of Compensatory Allowance.

(1)Save as provided by these Regulations, a compensatory allowance attached to a post will cease to be drawn by an employee when he vacates the post.
(2)A compensatory allowance should ordinarily be drawn only by an employee actually on duty, but the Corporation may grant compensatory allowance or a portion thereof, subject to the provisions of Regulation 70, in addition to leave salary as prescribed in Regulation 69, during the period of leave or any part thereof.