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Union of India - Section

Section 2 in The Life Insurance Corporation of India Development Officers (Revision of Certain Terms and Conditions of Service) Rules, 2009

2. Definitions.

- In these rules, unless the context otherwise requires;-(a)"Act" means the Life Insurance Corporation Act, 1956 (31 of 1956);(b)"annual remuneration" means the basic pay, special pay, personal pay, dearness allowance, and all other allowances and non-profit sharing or ex-gratia bonus due to, or paid to, a Development Officer during the appraisal year and includes the expenses payable or reimbursed to him or incurred by the Corporation during that year in respect of travelling, residential telephone, mobile, insurance premium and taxes on motor vehicles, but does not include incentive bonus paid to him in accordance with Rule 13;(c)"appraisal date" means -(I)in relation to a Development Officer appointed on or after the date of publication of these rules in the Official Gazette,(A)in the first year of his service, the first day of the month following that in which he completes twelve months of service from the date of his appointment; and(B)in every subsequent year of his service, the first day of the month following that in which he completes twelve months of service from the last appraisal date;(II)in relation to a Development Officer appointed prior to the date of publication of these rules in the Official Gazette,(A)in the first year of his service from the date of publication of these rules in the Official Gazette the 1st day of the month following that in which he completes a period of twelve months of service from the date on which his last annual increment accrued (Whether released or not) in accordance with sub-rule (2) of Rule 56 of the Life Insurance Corporation of India (Staff) Rules, 1960, and(B)in every subsequent year of service, the first day of month following that in which he completes twelve months of service from the last appraisal date;(d)"appraisal year" means the period between two consecutive appraisal dates and the period of twelve months of service preceding the appraisal date ascertained in accordance with Item (A) of sub-clause (1) of clause (c), and each period of twelve months of service next preceding the appraisal date ascertained in accordance with Item (A) of sub-clause (II) of clause (c), shall also he an appraisal year;(e)"cost ratio" in relation to a Development Officer means the ratio which his annual remuneration in any year bears to the eligible premium of that year and expressed as a percentage of such eligible premium;(f)"decrement" means reduction in basic pay by one or more stages in the scale of pay on one or more occasions;(g)"Development Officer" means a whole-time salaried employee of the Corporation belonging to Class II appointed as a Development Officer;(h)"disincentive" means non-grant of increment or decrement Is as provided in the Table of Disincentive;(i)"eligible premium" means such proportion as may be specified by the Corporation from time to time on the first year's premiums received by the Corporation in respect of the business secured by the agents in the organisation of a Development Officer, which is adjusted in the relevant appraisal year;(j)"expense limit" in respect of an appraisal year in relation to a Development Officer working in an operational area specified in column (1) of the Table below (Hereinafter referred to as the "Table of Expense Limit") means the percentage of the eligible premium of that year as specified in the corresponding entry in column (2) thereof and it shall apply to the Development Officers who have been confirmed in the services of the Corporation on a date prior to the date of publication of these rules in the Official Gazette :-TABLE OF EXPENSF LIMIT
Ifthe Development Officer is working in operational area Percentageof eligible premium
(I) (2)
A 19%
B 20%
C 21%
D 22%
Provided that in respect of a Development Officer who has been confirmed in service on or after the date of publication of these rules in the Official Gazette, the expense limit applicable shall be as specified in the Table below :TABLE OF EXPENSE, LIMIT
Ifthe Development Officer is working in operational area appraisalyear after Percentageof eligible premium
  Inthe first appraisal year subsequent Inthe second subsequent after confirmation Inthe third and appraisal years after confirmation
(1) (2) (3) (4)
A 22% 21% 19%
B 23% 22% 20%
C 24% 23% 21%
D 25% 24% 22%
Note - (1) The expense limit of a Development Officer for any appraisal year is expressed as a percentage of the eligible premium of that year; a Development Officer is said to exceed the expense limit if his annual remuneration in that year is in excess of the expense limit; such excess or the ratio which such annual remuneration bears to the eligible premium of that year may also be expressed as a percentage of the eligible premium;
(2)In the case of a Development Officer who has been confirmed in the services of the Corporation on a date prior to the date of publication of these rules in the Official Gazette, the percentage specified in the above Table shall be increased by the appropriate transitional concessions, if any, as defined in clause (t) :Provided that the transitional concessions shall not apply to those Development Officers who are governed under Rule 4.
(k)"operational area" with reference to a Development Officer means the area in which he is posted to work as Development Officer and the area is said to be his operational area, if,
(A)he is working in a City or Urban agglomeration or Town with an ascertained population of more than 10 lakhs;
(B)he is working in a City or Urban agglomeration or Town with an ascertained population of 6 lakhs or above but not more than 10 lakhs;
(C)he is working in a City or Urban agglomeration or Town with an ascertained population of less than 6 lakhs; and
(D)he is working in a rural area or remote rural area or any hilly area specified in Explanation (2) and (3) or any other hilly area which the Central Government may in consultation with the Corporation by notification in the Official Gazette specify in this behalf;
Explanation. - For the purpose of this clause,
(1)"ascertained population" means the population as ascertained from the latest Census Report of the Government of India;
(2)A Development Officer is said to be working in a "rural area" or "remote rural area" if his headquarters is at a place with an ascertained population of 50,000 or less and his operational area has an ascertained population of not more than 1.5 lakhs;
(3)A Development Officer is said to be working in a "hilly area" if his headquarter is at a place situated at a height of 1000 metres and over, above mean sea level.
(l)"preceding year" or "relevant appraisal year" means the appraisal year immediately preceding the relevant appraisal date;
(m)"prescribed expense limit" or "prescribed cost ratio" means the increased expense limit ascertained in accordance with Rule 4, where such expense limit is applicable to a Development Officer, or if it is not so applicable to him, the expressions shall mean the expense limit applicable to him;
(n)"relevant appraisal date" means the appraisal date on which the performance of the Development Officer for the appraisal year immediately preceding that date is assessed for any purpose under these rules or was assessed hitherto under the staff rules;
(o)"service" means the period spent on duty as a Development Officer and leave including extraordinary leave which has been condoned under sub-rule (4) of Rule 69 of the staff rules;
(p)"staff rules" means the Life Insurance Corporation of India (Staff) Rules, 1960;
(q)"succeeding year" means the period of twelve months commencing from the relevant appraisal date;
(r)"Table of Disincentives" means the Table as appended in sub-rule (1) of Rule 6;
(s)"Increased Expense Limit" means the Expense Limit as mentioned in Rule 4.
(t)"transtitional concession" means the concession as specified in the Table below applicable to a Development Officer who has been confirmed in the services of the Corporation on a date prior to the date of publication of these rules in the Official Gazette:
TABLE
OperationalArea as defined in clause (1) of Rule 2 of the Life InsuranceCorporation of India Development Officers (Revision of CertainTerms and Conditions of Service) Rules, 1989 A B C D E
ExpenseLimit as provided in the Table of Expense Limit in clause (k) ofRule 2 of the Life Insurance Corporation of India DevelopmentOfficers (Revision of Certain Terms and Conditions of Service)Rules,1989 so repealed shall be taken as base for providingtransitional concessions for the subsequent years based on thedate of publication of these rules in the Official Gazette andsubsequent years mentioned as under : 22% 23% 24% 25"% 26%
(a)Expense Limit applicable in the First appraisal year 21% 22% 23% 24% 25%
(b)Expense Limit applicable in the Second appraisal year 20% 21% 22% 23% 24%
(c)Expense Limit applicable in the Third appraisal year 19% 20% 21% 22% 22%
(u)words and expressions used and not defined herein but defined in the staff rules shall have the meanings respectively assigned to them in those staff rules.