Section 2 in Life Insurance Corporation of India Class III and Class IV Employees (Revision of Terms and Conditions of Service) Rules, 1985
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means the Life Insurance Corporation Act, 1956 (31 of 1956);(b)"Employee" means an employee of the Life Insurance Corporation of India and includes any person who became such employee of the Corporation on the appointed day under the Act;(c)"Functional Allowance" means an allowance paid to an employee for the performance of a specified function;(d)[ "Promotion Regulations" means the Life Insurance Corporation of India Class III and Class IV Employees (Promotion) Rules, 1987;] [Notified in Gazette of India dated 12th May, 1989 and came in force from 1st August, 1987.](e)"Staff Regulations" means the Life Insurance Corporation of India (Staff) Regulations, 1960;(f)Words and expressions used in these rules and not defined but defined in the Staff Regulations shall have the meaning assigned to them in the Staff Regulations.
