Section 11 in Life Insurance Corporation General Rules, 1956
11. Transfer of service of existing employees of chief agents. - The provisions of section 12, shall apply only in respect of the employees of a chief agent of an insurer who was, under the terms of his contract with the insurer, require to render the following services to the policy-holders, namely:--
(a)collection of premium, from the policy-holders in respect of policies secured through his insurance agents in the area for which he was appointed chief agent; and(b)issuing of final (pukka) receipts for the premiums so collected.
