Section 56(2) in Life Insurance Corporation of India (Staff) Rules, 1960
(2)[Subject to the other provisions of these [Rules] [Notified in Gazette of India, Part-III Section 4 dated 22.4.1976.], increments shall fall due] on the first day of the month following that in which the employee completes twelve months service in accordance with [sub-rule] [Substituted 'sub-regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] (1) from the date of his first appointment or from the date on which his last annual increment accrued or the date of promotion (except in cases where no change in time-scale is involved), as the case may be.Explanation: 1. For the purpose of this [sub-rule] [Substituted 'sub-regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).], 12 months means a period of 365 days or 366 days where the month of February in a leap year is involved.
