Section 3 in The Life Insurance Corporation of India Information Technology Specialist Group (Selection, terms and conditions of service and payment of Allowance) Rules, 2007
3. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Life Insurance Corporation Act, 1956 (31 of 1956);(b)"Competent authority" means the Chairman of the Corporation;(c)"Committee" means the committee formed by the Chairman.(d)"Employee" means an employee of the Life Insurance Corporation of India and includes any person who became an employee of the Corporation on the appointed day under the Act;(e)"Staff Rules" means the Life Insurance Corporation of India (Staff) Regulation, 1960;(f)"The Corporation" means the Life Insurance Corporation of India.All words and expressions used herein and not defined but defined in the Life Insurance Corporation of India (Staff) Regulations, 1960, Life Insurance Corporation of India, Class I Officers (Revision of Terms and Conditions of Service) Rules, 1985, Life Insurance Corporation of India, Class III and Class IV Employees (Revision of Terms and Conditions of Service) Rules, 1985, Life Insurance Corporation Act, 1956 or the Insurance Act, 1938 or the Insurance Rules, 1939 or the Life Insurance Corporation Regulations, 1959 shall have respectively the meanings assigned to them in those Acts or Rules or Regulations, as the case may be.
