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act 031 of 1956 : The Life Insurance Corporation Act, 1956

CHAPTER I
CHAPER II
CHAPTER III
CHAPTER IV
CHAPTER V
CHAPTER VI
CHAPTER VII
Section 1. Short title and commencement.

(1) This Act may be called the Life Insurance Corporation Act, 1956.

(2) It shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint.



1 1st July, 1956, vide notification No. S. R. O. 1456, dated 26th June, 1956, see Gazette of India, Extraordinary, Part II, sec. 3.

Year Description Hindi Description Files(Eng) Files(Hindi)
22-07-2021 The Life Insurance Corporation General Regulations, 2021
03-03-2022 Notification under section 50 of the Life Insurance Corporation Act, 1956 -S.O. 995(E), dated 3.3.2022
Section 2. Definitions.

In this Act, unless the context otherwise requires,--

(1) appointed day means the date on which the Corporation is established under section 3;
1[(1a) Audit Committee means the Committee constituted under section 19C;
(1b) Board of Directors or Board means the collective body of the directors appointed or nominated or deemed as such under section 4;
(1c) Chairperson means the Chairperson referred to in clause (a) of sub-section (2) of section 4;
(1d) Chief Executive means,--
(i) during the initial period, the Chairperson referred to in sub-clause (i) of clause (a) of sub-section (2) of section 4;
(ii) after the initial period, the Chief Executive Officer and Managing Director;
(1e) Chief Executive Officer and Managing Director means the Chief Executive Officer and Managing Director referred to in clause (b) of sub-section (2) of section 4;
(1f) Companies Act means the Companies Act, 2013 (18 of 2013);
(1g) court means Court as defined in clause (29) of section 2 of the Companies Act, 2013 (18 of 2013;]
(2) composite insurer means an insurer carrying on in addition to controlled business any other kind of insurance business;
(3) controlled business means--
(i) in the case of any insurer specified in sub-clause (a) (ii) or sub-clause (b) of clause (9) of section 2 of the Insurance Act and carrying on life insurance business--
(a) all his business, if he carries on no other class of insurance business;
(b) all the business appertaining to his life insurance business, if he carries on any other class of insurance business also;
(c) all his business, if his certificate of registration under the Insurance Act in respect of general insurance business stands wholly cancelled for a period of more than six months on the 19th day of January, 1956;
(ii) in the case of any other insurer specified in clause (9) of section 2 of the Insurance Act and carrying on life insurance business--
(a) all his business in India, if he carries on no other class of insurance business in India;
(b) all the business appertaining to his life insurance business in India, if he carries on any other class of insurance business also in India;
(c) all his business in India if he certificate of registration under the Insurance Act in respect of general insurance business in India stands wholly cancelled for a period of more than six months on the 19th day of January, 1956.
Explanation.-- An insurer is said to carry on no class of insurance business other than life insurance business, if in addition to life insurance business, he carries on only capital redemption business or annuity certain business or both; and the expression business appertaining to his life insurance business in sub-clauses (i) and (ii) shall be construed accordingly;
(iii) in the case of a provident society, as defined in section 65 of the Insurance Act, all its business;
(iv) in the case of the Central Government or a State Government, all life insurance business carried on by it, subject to the exceptions specified in section 44;
(4) Corporation means the Life Insurance Corporation of India established under section 3;
1[(4a) director means a director appointed or nominated or deemed as such under section 4;;
(4b) financial statement, in relation to the Corporation, includes;
(i) a balance-sheet as at the end of the financial year;
(ii) a profit and loss account for the financial year;
(iii) cash flow statement for the financial year;
(iv) a statement of changes in equity, if applicable; and
(v) any explanatory note annexed to, or forming part of, any document referred to in sub-clause (i) to sub-clause (iv);;
(4c) fully diluted basis shall mean, in relation to the percentage holding of the Central Government on such basis, the total number of shares held by the Central Government expressed as a percentage of the total number of shares of the Corporation that would be outstanding if all possible sources of conversion are exercised;
(4d) independent director means an independent director referred to in clause (g) of sub-section (2) of section 4;
(4e) initial period means the period of three years reckoned from the date on which the provisions of section 130 of the Finance Act, 2021 shall come into force;;
(5) Insurance Act means the Insurance Act, 1938 (4 of 1938);
(6) insurer means an insurer as defined in the Insurance Act who carries on life insurance business in India and includes the Government and a provident society as defined in section 65 of the Insurance Act;
1[(6a) Managing Director means a Managing Director referred to in clause (c) of sub-section (2) of section 4;
2[(7) member means every person holding shares of the Corporation and whose name is entered in the register of members maintained under clause (a) of sub-section (1) of section 5B;
(7a) Nomination and Remuneration Committee means the Committee constituted under section 19B;
(7b) notification means a notification published in the Official Gazette, and the expression notify shall be construed accordingly;]
(8) prescribed means prescribed by rules made under this Act;
1[(8a) special resolution means a resolution for which the intention to propose the same as a special resolution has been duly specified in the notice given to members for calling a general meeting, and the votes cast in favour of the resolution by members are not less than three times the number of votes, if any, cast against the resolution;]
(9) Tribunal means a Tribunal constituted under section 17 and having jurisdiction in respect of any matter under the rules made under this Act;
3[(10) unless there is anything repugnant in the subject or context, all the words and expressions used herein but not defined and defined in the Insurance Act, 1938 (4 of 1938) or in the Companies Act, 2013 (18 of 2013) shall have the meanings respectively assigned to them in the said Acts.9563


1. Ins. by Act 13 of 2021, s. 129 (w.e.f.30-6-2021).
2. Subs. by s. 129, bid., for clause (7) (w.e.f. 30-6-2021)
3. Subs. by s. 129, bid., for clause (10) (w.e.f. 30-6-2021).

Section 3. Establishment and incorporation of Life Insurance Corporation of India.

(1) With effect from such date as the Central Government may, by notification in the Official Gazette, appoint, there shall be established a Corporation called the Life Insurance Corporation of India.

(2) The Corporation shall be a body corporate having perpetual succession and a common seal with power subject to the provisions of this Act, to acquire, hold and dispose of property, and may by its name sue and be sued.


Section 4.Board of Directors

1[4. Board of Directors.--(1) The general superintendence and direction of the affairs and business of the Corporation shall vest in its Board of Directors, which may exercise all such powers and do all such acts and things as may be exercised or done by the Corporation and are not by this Act expressly directed or required to be done by the Corporation in general meeting.

(2) The Board of Directors of the Corporation shall consist of the following directors, not exceeding eighteen, of whom at least one shall be a woman, namely:--
(a) a Chairperson of the Board, to be appointed by the Central Government, who shall,--
(i) during the initial period, be a whole-time director of the Corporation; and
(ii) after the initial period, be from amongst the non-executive directors nominated or to be nominated by the Central Government;
(b) after the initial period, a Chief Executive Officer and Managing Director, who shall be a whole-time director of the Corporation to be appointed by the Central Government:
Provided that where no Chief Executive Officer and Managing Director is appointed before expiry of the initial period, the individual holding office as Chairperson shall be deemed to have been appointed as the Chief Executive Officer and Managing Director on and from the date of such expiry;
(c) Managing Directors, not exceeding four, to be appointed by the Central Government, who shall be whole-time directors of the Corporation;
(d) an officer of the Central Government not below the rank of a Joint Secretary to the Government of India, to be nominated by the Central Government;
(e) an individual to be nominated by the Central Government, who has special knowledge or practical experience in actuarial science, business management, economics, finance, human resources, information technology, insurance, law, risk management, or any other field the special knowledge or practical experience of which would be useful to the Corporation in the opinion of the Central Government or who represent the interests of policyholders;
(f) where the total holding of members other than the Central Government in the paid-up equity capital of the Corporation is
(a) not more than ten per cent., one individual;
(b) more than ten per cent., two individuals,
who shall be elected by and from amongst such members and in such manner as may be specified by regulations, to be appointed by the Board; and
(g) such number of independent directors, not exceeding nine, to be recommended by the Nomination and Remuneration Committee and appointed by the Board.
(3) An independent director of the Corporation shall, in relation to the Corporation, meet the same criteria of independence as an independent director of a company is required to meet in relation to the company under sub-section (6) of section 149 of the Companies Act:
Provided that such a director shall also meet, in addition to the aforesaid criteria, any criteria that the Nomination and Renumeration Committee may formulate regarding qualifications, positive attributes and independence:
Provided further that every such director shall at the first meeting of the Board in which he participates as a director and thereafter at the first meeting of the Board in every financial year or whenever there is any change in the circumstances which may affect his status as an independent director, give a declaration that he meets the criteria of independence under this sub-section and that he is not aware of any circumstance or situation, which exist or may reasonably be anticipated, that could impair or impact his ability to discharge his duties with an objective independent judgment and without any external influence.
(4) An individual appointed by the Board as a director under clause (f) or clause (g) of sub-section (2) shall hold office up to the date of the next annual general meeting or the last date on which the annual general meeting should have been held, whichever is earlier, and shall hold office beyond such date only if his appointment is approved at the annual general meeting.
(5) Before an individual is appointed or nominated as a director under sub-section (2), the Central Government or the Nomination and Remuneration Committee, as the case may be, shall satisfy itself that such an individual as a director shall have no financial or other interest as is likely to affect prejudicially the exercise or performance by him of the functions of a director:
Provided that the Board shall satisfy itself from time to time with respect to every director other than a director nominated under clause (d) of sub-section (2) that he has no such interest:
Provided further that, for the purposes of this sub-section, any individual who is, or whose appointment or nomination or election is proposed and who has consented to be a director, shall furnish such information as the Central Government or the Nomination and Remuneration Committee or the Board, as the case may be, may require.
(6) Notwithstanding anything contained in sub-section (2), on and from the appointed date, an individual appointed under section 4 who is eligible to be or remain a director under section 4A and who, immediately before such appointed date, held the office of a member of the Corporation
(i) in the capacity as the Chairman of the Corporation, shall be deemed to be a director and the Chairperson under sub-clause (i) of clause (a) of sub-section (2);
(ii) in the capacity as a Managing Director of the Corporation, shall be deemed to be a director and a Managing Director under clause (c) of sub-section (2);
(iii) and is an officer of the Central Government not below the rank of a Joint Secretary to the Government of India in the Department of Financial Services, shall be deemed to be a director nominated under clause (d) of sub-section (2);
(iv) and has been in office for a duration which is the longest amongst members other than members referred to in clauses (i), (ii) and (iii), shall be deemed to be a director nominated under clause (e) of sub-section (2):
Provided that every such individual shall hold office until expiry of the term, if any, specified at the time of his appointment as a member of the Corporation, or until a director appointed or nominated, as the case may be, under sub-section (2) in place of such an individual assumes office:
Provided further that any act or proceeding of the collective body of members constituting the Corporation under section 4 before the appointed date, shall be deemed to be an act or proceeding, as the case may be, of the Board.
Explanation.--For the purposes of this sub-section, -
(a) notwithstanding anything contained in clause (7) of section 2, the expression member shall mean a member appointed to the Corporation constituted under section 4 as it stood before the coming into force of section 130 of the Finance Act, 2021;
(b) appointed date means the date on which the provisions of section 130 of the Finance Act, 2021 shall come into force.


1 Subs. by s. 130, ibid., for section 4 (w.e.f. 29-6-2021).

Year Description Hindi Description Files(Eng) Files(Hindi)
30-11-2023 The Life Insurance Corporation of India (shareholders’ director) Regulations, 2023
Section 5.Capital of Corporation.

1[5. Capital of Corporation.-- (1) The authorised share capital of the Corporation shall be twenty five thousand crore rupees, divided into two thousand and five hundred crore shares of ten rupees each:

Provided that the Central Government may, by notification, increase the authorised share capital or reduce the authorised share capital to such amount not less than the amount of the paid-up equity capital of the Corporation immediately before the coming into force of section 131 of the Finance Act, 2021, as it may deem fit:
Provided further that the Corporation may, with the previous approval of the Central Government, consolidate or reduce the nominal or face value of the shares, divide the authorised share capital into equity share capital or a combination of equity and preference share capital, and divide the nominal or face value of shares into such denomination as the Corporation may decide.
(2) The Corporation shall, with the previous approval of the Central Government, issue equity shares to the Central Government in consideration for the paid-up equity capital provided by the Central Government to the Corporation as it stood before the coming into force of section 131 of the Finance Act, 2021.
(3) The share capital of the Corporation shall consist of equity shares and preference shares, which may be fully paid-up or partly paid-up:
Provided that the Board may determine the terms of issue of partly paid-up shares and payment of calls for such partly paid-up shares.
(4) The Corporation may from time to time increase its issued share capital, with the previous approval of the Central Government, whether by public issue or rights issue or preferential allotment or private placement or issue of bonus shares to existing members holding equity shares, or by issue of shares to employees pursuant to share based employee benefits schemes, or by issue of shares to life insurance policyholders of the Corporation, or otherwise:
Provided that the Central Government shall, on a fully diluted basis hold, --
(a) at all times, not less than fifty-one per cent. of the issued equity share capital of the Corporation;
(b) during a period of five years from the date of first issue of shares to any person other than the Central Government, not less than seventy-five per cent. of the issued equity share capital of the Corporation:
Provided further that no shares shall be issued other than by way of rights issue unless authorised by a special resolution, except in the circumstances where the provisions of the second and third provisos to sub-section (1) of section 23A apply:
Provided also that issue of shares to life insurance policyholders of the Corporation shall not be by preferential allotment or private placement.
(5) Where the Corporation issues shares at a premium, whether for cash or otherwise, a sum equal to the aggregate amount of the premium received on those shares shall be transferred to a share premium account, and the provisions of sub-sections (7) and (8) shall, except as provided in sub-section (6), apply as if the share premium account were the paid-up share capital of the Corporation.
(6) The share premium account referred to in sub-section (5) may be applied by the Corporation
(a) towards the issue of unissued shares of the Corporation to members as fully paid-up bonus shares;
(b) in writing off the expenses of, or the commission paid or discount allowed on, any issue of shares or debentures of the Corporation;
(c) in providing for the premium payable on the redemption of any redeemable preference shares or of any debentures or of any securities of the Corporation; or
(d) for the purchase of its own shares or other securities.]
(7) The Corporation may, by a special resolution, reduce its paid-up equity share capital in the following manners, namely:
(a) giving of previous notice by the Corporation of the intended reduction to every member, and to such class or classes of creditors as the Central Government may, by notification, specify;
(b) constitution of a committee which shall consist of a chairperson who has been a judge of a High Court or the chairperson of a tribunal and such independent experts not exceeding two as the Board may appoint, to consider representations, if any, that may be made by members and creditors referred to in clause (a) in respect of the intended reduction and to submit its recommendations to the Board; and
(c) after consideration of the committees recommendations, making of recommendations by the Board for reduction, either as given in the notice or with such modifications as the Board may consider necessary, to the Central Government for its approval.
(8) Without prejudice to the generality of the power under sub-section (7), the Corporation may reduce its paid-up equity share capital by
(a) extinguishing or reducing the liability on any of its equity shares in respect of share capital not paid-up; or
(b) cancelling, with or without extinguishing or reducing liability on any of its paid-up equity shares, any paid-up equity share capital which is either lost or is unrepresented by available assets; or
(c) paying off, with or without extinguishing or reducing liability on any of its paid-up equity shares, any paid-up equity share capital which is in excess of the wants of the Corporation.
(9) Notwithstanding anything contained in any other law for the time being in force--
(a) regarding various categories of persons in favour of whom an issuer may make reservations on a competitive basis, in relation to a public issue, the Corporation may, at any time during the period of five years from the commencement of section 131 of the Finance Act, 2021, make a reservation on a competitive basis, to an extent of up to ten per cent. out of the issue size, in favour of its life insurance policyholders as one of the reserved categories for such public issue:
Provided that the value of the allotment of equity shares to such a policyholder shall not exceed two lakh rupees, or such higher amount as the Central Government may by notification specify:
Provided further that, in the event of under-subscription in the policyholder reservation portion, the unsubscribed portion may be allotted on a proportionate basis, in excess of the value referred to in the first proviso, subject to the total allotment to a policyholder not exceeding five lakh rupees or such higher amount as the Central Government may by notification specify:
Provided also that the policyholders in favour of whom reservation is made under this sub-section may be offered shares at a price not lower than by more than ten per cent. of the price at which net offer to public is made to other categories of applicants;
(b) regarding ineligibility for computation of minimum promoters contribution, in relation to a public issue by way of an initial public offer, all equity shares of the Corporation held by the Central Government, including all shares acquired during the period of three years preceding the opening of such public offer, resulting from a bonus issue or otherwise, shall be eligible for such computation;
(c) requiring the holding of paid-up equity shares by the sellers for a minimum holding period as a condition for offering such shares for sale to the public, in relation to a public issue by way of an initial public offer, all fully paid-up equity shares of the Corporation held by the Central Government shall be eligible for such an offer for sale:
Provided that and subject to any regulation made by the Securities and Exchange Board, no shares issued by the Corporation against revaluation of assets or by utilisation of revaluation reserves or from unrealised profits shall be eligible for computation of minimum promoters contribution and for offer for sale in relation to a public issue by way of initial public offer.
Explanation. Words and expressions used in this sub-section but not defined either in this Act or in the Insurance Act or in the Companies Act shall have the meanings respectively assigned to them in regulations made by the Securities and Exchange Board regarding issue of capital and disclosure requirements, to the extent not repugnant with the provisions of this Act.
(10) The Corporation may issue other securities, including bonds, debentures, notes, commercial paper and other debt instruments, for the purpose of raising funds to meet its business requirements.


1 .Subs. by Act 13 of 2021, s. 131, for section 5 (w.e.f. 29-6-2021).

Section 6. Functions of the Corporation.

(1) Subject to the rules, if any, made by the Central Government in this behalf, it shall be the general duty of the Corporation to carry on life insurance business, whether in or outside India, and the Corporation shall so exercise its powers under this Act as to secure that life insurance business is developed to the best advantage of the community.

(2) Without prejudice to the generality of the provisions contained in sub-section (1) but subject to the other provisions contained in this Act, the Corporation shall have power--
(a) to carry on capital redemption business, annuity certain business or reinsurance business in so far as such reinsurance business appertains to life insurance business;
(b) subject to the rules, if any, made by the Central Government in this behalf, to invest the funds of the Corporation in such manner as the Corporation may think fit and to take all such steps as may be necessary or expedient for the protection or realisation of any investment; including the taking over of and administering any property offered as security for the investment until a suitable opportunity arises for its disposal;
(c) to acquire, hold and dispose of any property for the purpose of its business;
(d) to transfer the whole or any part of the life insurance business carried on outside India to any other person or persons, if in the interest of the Corporation it is expedient so to do;
(e) to advance or lend money upon the security of any movable property or otherwise;
(f) to borrow or raise any money in such manner and upon such security as the Corporation may think fit;
(g) to carry on either by itself or through any subsidiary any other business in any case where such other business was being carried on by a subsidiary of an insurer whose controlled business has been transferred to and vested in the Corporation under this Act;
(h) to carry on any other business which may seen to the Corporation to be capable of being conveniently carried on in connection with its business and calculated directly or indirectly to render profitable the business of the Corporation;
(i) to do all such things as may be incidental or conducive to the proper exercise of any of the powers of the Corporation.
(3) In the discharge of any of its functions the Corporation shall act so far as may be on business principles.


Section 6A. Power to impose conditions, etc.

1[6A. Power to impose conditions, etc.-- (1) In entering into any arrangement, under section 6, with any concern, the Corporation may impose such conditions as it may think necessary or expedient for protecting the interest of the Corporation and for securing that the accommodation granted by it is put to the best use by the concern.

(2) Where any arrangement entered into by the Corporation under section 6 with any concern provides for the appointment by the Corporation of one or more directors of such concern, such provision and any appointment of directors made in pursuance thereof shall be valid and effective notwithstanding anything to the contrary contained in the Companies Act, 1956 (1 of 1956), or in any other law for the time being in force or in the memorandum, articles of association or any other instrument relating to the concern, and any provision regarding share, qualification, age limit, number of directorships, removal from office of directors and such like conditions contained in any such law or instrument aforesaid, shall not apply to any director appointed by the Corporation in pursuance of the arrangement as aforesaid.
(3) Any director appointed as aforesaid shall--
(a) hold office during the pleasure of the Corporation and may be removed or substituted by any person by order in writing by the Corporation;
(b) not incur any obligation or liability by reason only of his being a director or for anything done or omitted to be done in good faith in the discharge of his duties as a director or anything in relation thereto;
(c) not be liable to retirement by rotation and shall not be taken into account for computing the number of directors liable to such retirement.]


1 Ins. by 52 of 1975, s. 41 (w.e.f. 16-2-1976).

Section 7. Transfer of assets and liabilities of existing insurers carrying on controlled business.

(1) On the appointed day there shall be transferred to and vested in the Corporation all the assets and liabilities appertaining to the controlled business of all insurers.

(2) The assets appertaining to the controlled business of an insurer shall be deemed to include all rights and powers, and all property, whether movable or immovable, appertaining to his controlled business, including, in particular, cash balances, reserve funds, investments, deposits and all other interests and rights in or arising out of such property as may be in the possession of the insurer and all books of account or documents relating to the controlled business of the insurer; and liabilities shall be deemed to include all debts, liabilities and obligations of whatever kind then existing and appertaining to the controlled business of the insurer.
Explanation.--The expression "assets appertaining to the controlled business of an insurer"--
(a) in relation to a composite insurer, includes that part of the paid-up capital of the insurer or assets representing such part which has or have been allocated to the controlled business of the insurer in accordance with the rules made in this behalf;
(b) in relation to a Government, means the amount lying to the credit of that business on the appointed day.
(3) Where any such assets are subject to any trust referred to in sub-section (6) of section 27 of the Insurance Act or to any other trust for the benefit of policy-holders, the assets shall be deemed to have vested in the Corporation free from any such trust.


Section 8. Provident, superannuation and other like funds.

(1) Where an insurer whose controlled business is to be transferred to and vested in the Corporation under section 7, has established a provident or superannuation fund or any other like fund for the benefit of his employees and constituted a trust in respect thereof (hereinafter in this section referred to as an existing trust), the moneys standing to the credit of any such fund on the appointed day, together with any other assets belonging to such fund, shall, subject to the provisions of sub-section (2), stand transferred to and vest in the Corporation on the appointed day free from any such trust.

(2) Where all the employees of any such insurer do not become employees of the Corporation under section 11, the moneys and other assets belonging to any such fund as it referred to in sub-section (1), shall be apportioned between the trustees of the fund and the Corporation in the prescribed manner; and in case of any dispute regarding such apportionment, the decision of the Central Government thereon shall be final.
(3) The Corporation shall, as soon as may be after the appointed day, constitute in respect of the moneys and other assets which are transferred to and vested in it under this section, one or more trusts having objects as similar to the objects of the existing trusts as in the circumstances may be practicable.
(4) Where all the moneys and other assets belonging to an existing trust are transferred to and vested in the Corporation under this section, the trustees of such trust, shall as from the appointed day, be discharged from the trust, expect as respects things done or omitted to be done before the appointed day.


Section 9. General effect of vesting of controlled business.

(1) Unless otherwise expressly provided by or under this Act, all contracts, agreements and other instruments of whatever nature subsisting or having effect immediately before the appointed day and to which an insurer whose controlled business has been transferred to and vested in the Corporation is a party or which are in favour of such insurer shall in so far as they relate to the controlled business of the insurer be of as full force and affect against or in favour of the Corporation, as the case may be, and may be enforced or acted upon as fully and effectually as if, instead of the insurer, the Corporation had been a party thereto or as if they had been entered into or issued in favour of the Corporation.

(2) If on the appointed day any suit, appeal or other legal proceeding of whatever nature is pending by or against an insurer, then, in so far as it relates to his controlled business, it shall not abate, be discontinued or be in any way prejudicially affected by reason of the transfer to the Corporation of the business of the insurer or anything done under this Act, but the suit, appeal or other proceeding may be continued, prosecuted and enforced by or against the Corporation.


Section 10. Provisions as to composite insurers.

(1) For the removal of doubts it is hereby declared that in any case where an insurer whose controlled business has been transferred to an vested in the corporation under this Act is a composite insurer, the provisions of the preceding sections shall only apply to the extent to which any property appertains to his controlled business and to rights and powers acquired, and to debts, liabilities and obligations incurred, and to contracts, agreements and other instruments made by the insurer for the purposes of his controlled business and to legal proceedings relating to those purposes, and the provisions of those sections shall be construed accordingly.

(2) The Central Government may, by rules made in this behalf provide--
(a) for the determination of the question whether any property appertains to his controlled business or whether any rights, powers, debts, liabilities or obligations were acquired or incurred or any contract, agreement or other instrument was made by the insurer for the purposes of his controlled business or whether any documents relate to those purposes;
(b) for the allocation of the paid-up capital or assets representing such paid-up capital, as the case may be, between the controlled business of the insurer and any other business;
(c) for substituting for any agreements entered into by any insurer partly for the purposes of his controlled business and partly for other purposes separate agreements in the requisite terms and for any apportionments and indemnities consequent thereon;
(d) for the severance of leases comprising property of which part only is transferred to and vested in the Corporation by virtue of this Act and for apportionment consequent on such severance;
(e) for the apportionment and the making of financial adjustments with respects to any debts, liabilities of obligations incurred by any such insurer partly for the purposes of his controlled business and partly for other purposes and for any necessary variation of mortgages and encumbrances relating to such debts, liabilities or obligations;
(f) for the apportionment of the moneys and other assets belonging to any provident or superannuation fund or any other like fund to which the provisions of section 8 do not apply between persons employed in connection with the controlled business of an insurer and other persons;
(g) for any other matters supplementary to or consequential on the matters aforesaid for which provision appears to be necessary or expedient.
(3) All rules made under this section shall be laid for not less than thirty days before both Houses of Parliament as soon as possible after they are made, and shall be subject to such modifications as Parliament may make during the session in which they are so laid or the session immediately following.
(4) Where at any time before the expiration of six months from the appointed day a question has arisen under this section or under any rules made thereunder as to whether any property is or was held or used by the insurer for the purposes of his controlled business, the question shall be referred to the Tribunal for decision.


Section 11. Transfer of service of existing employees of insurers to the Corporation.

(1) Every whole-time employee of an insurer whose controlled business has been transferred to and vested in the Corporation and who was employed by the insurer wholly or mainly in connection with his controlled business immediately before the appointed day shall, on and from the appointed day, become an employee of the Corporation, and shall hold his office therein by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension and gratuity and other matters as he would have held the same on the appointed day if this Act had not been passed, and shall continue to do so unless and until his employment in the Corporation is terminated or until his remuneration, terms and conditions are duly altered by the Corporation:

Provided that nothing contained in this sub-section shall apply to any such employee who has, by notice in writing given to the Central Government prior to the appointed day, intimated his intention of not becoming an employee of the Corporation.
1[(2) Where the Central Government is satisfied that for the purpose of securing uniformity in the scales of remuneration and the other terms and conditions of service applicable to employees of insurers whose controlled business has been transferred to, and 2[vested in the Corporation], it is necessary so to do, or that, in the interests of the Corporation and its policy-holders, a reduction in the remuneration payable, or a revision of the other terms and conditions of service applicable, to employees or any class of them is called for, the Central Government may, notwithstanding anything contained in sub-section (1), or in the Industrial Disputes Act, 1947 (14 of 1947), or in any other law for the time being in force, or in any award, settlement or agreement for the time being in force, alter (whether by way of reduction or otherwise) the remuneration and the other terms and conditions of service to such manner as it thinks fit; and if the alteration is not acceptable to any employee, the Corporation may terminate his employment by giving him compensation equivalent to three months remuneration unless the contract of service with such employee provides for a shorter notice of termination.
Explanation.--The compensation payable to an employee under this sub-section shall be in addition to, and shall not affect, any pension, gratuity provident fund money or any other benefit to which the employee may be entitled under his contract of service.]
(3) If any question arises as to whether any person was a whole time employee of an insurer or as to whether any employee was employed wholly or mainly in connection with the controlled business of an insurer immediately before the appointed day the question shall be referred to the Central Government whose decision shall be final.
(4) Notwithstanding anything contained in the Industrial Disputes Act, 1947 (14 of 1947), or in any other law for the time being in force, the transfer of the services of any employee of an insurer to the Corporation shall not entitle any such employee to any compensation under that Act or other law, and no such claim shall be entertained by any court, tribunal or other authority.



1. Subs. by Act 17 of 1957, s. 2, for sub-section (2) (w.e.f. 6-6-1957).
2. Subs. by Act 36 of 1957, s. 2 and the First Schedule, for “vested in it” (w.e.f. 17-9-1957).

Section 12. Transfer of services of existing employees of chief agents of insurers to the Corporation in certain cases.

Subject to such rules as the Central Government may make in this behalf, every whole-time salaried employee of a chief agent of an insurer whose controlled business has been transferred to and vested in the Corporation and,--

(a) who was employed by the chief agent wholly or mainly in connection with the controlled business of the insurer;
(b) whose salary on the appointed day did not exceed five hundred rupees per mensem; and
(c) who was in the employment of the chief agent for a continuous period of not less than one year immediately before the appointed day;
shall, on and from the appointed day, become, an employee of the Corporation and the provisions of section 11 shall, so far as may be, apply in relation to such employee as they apply in relation to a whole-time employee of the insurer:
Provided that this section shall not apply except in cases where the chief agent of the insurer was required under the terms of his contract with the insurer to render the prescribed services to policy holders of the insurer.
Explanation.--In the case of a whole-time salaried employee of a chief agent who has been retrenched by the chief agent on or after the 19th day of January, 1956, the provisions of this section shall apply as if for the words 'the appointed day' the words and figures 'the 19th day of January, 1956' had been substituted.


Section 13. Duty to deliver possession of property and documents relating thereto.

(1) Where any property appertaining to the controlled business of an insurer has been transferred to and vested in the Corporation under this Act, then,--

(a) every person, in whose possession, custody or control any such property may be, shall deliver the property to the corporation forthwith;
(b) any person who, on the appointed day, has in his possession, custody or control any books, documents or other papers relating to such controlled business shall be liable to account for the said books, documents and papers to the Corporation, and shall deliver them to the Corporation or to such person as the Corporation may direct.
(2) In particular, all the assets of an insurer appertaining to life insurance business held in deposit by the Reserve Bank of India under the Insurance Act or by trustees in trust shall be delivered to the Corporation.
(3) Without prejudice to the other provisions contained in this section, it shall be lawful for the Corporation to take all necessary steps for securing possession of all properties which have been transferred to and vested in it under this Act.


Section 14. Power of Corporation to modify contracts of life insurance in certain cases.

The corporation may, having regard to the financial condition on the appointed day of any insurer whose controlled business has been transferred to an vested in the Corporation, reduce the amounts of insurance under contracts of life insurance entered into by such insurer before the 19th day of January, 1956, in such manner and subject to such conditions as it thinks fit:

Provided that no such reduction shall be made except in accordance with a scheme prepared by the Corporation in this behalf and approved by the Central Government.


Section 15. Right of Corporation to seek relief in respect of certain transactions of the insurer.

(1) Where an insurer whose controlled business has been transferred to and vested in the Corporation under this Act has, at any time within five years before the 19th day of January, 1956,--

(a) made any payment to any person without consideration;
(b) sold or disposed of any property of the insurer without consideration or for an inadequate consideration;
(c) acquired any property or rights for an excessive consideration;
(d) entered into or varied any agreement so as to require an excessive consideration to be paid or given by the insurer;
(e) entered into any other transaction of such an onerous nature as to cause a loss to, or impose a liability on, the insurer exceeding any benefit accruing to the insurer;
(f) if a composite insurer, transferred any property from his life department to his general department without consideration or for an inadequate consideration;
and the payment, sale, disposal, acquisition, agreement or variation thereof or other transaction or transfer was not reasonably necessary for the purpose of the controlled business of the insurer or was made with an unreasonable lack of prudence on the part of the insurer, regard being had in either case to the circumstances at the time, the Corporation may apply for relief to the Tribunal in respect of such transaction, and all parties to the transaction shall, unless the Tribunal otherwise directs, be made parties to the application.
(2) The Tribunal may make such order against any of the parties to the application as it thinks just having regard to the extent to which those parties were respectively responsible for the transaction or benefited from it and all the circumstances of the case.
(3) Where an application is made to the Tribunal under this section is respect of any transaction and the application is determined in favour of the Corporation, the Tribunal shall have exclusive jurisdiction to determine any claims outstanding in respect of the transaction.


Section 16. Compensation for acquisition of controlled business.

(1) Where the controlled business of an insurer has been transferred to and vested in the Corporation under this Act, compensation shall be given by the Corporation to that insurer in accordance with the principles contained in the First Schedule.

(2) The amount of the compensation to be given in accordance with the aforesaid principles shall be determined by the Corporation in the first instance, and if the amount so determined is approved by the Central Government it shall be offered to the insurer in full satisfaction of the compensation payable to him under this Act, and if, on the other hand, the amount so offered is not acceptable to the insurer he may within such time as may be prescribed for the purpose have the matter referred to the Tribunal for decision.


Section 17. Constitution of Tribunals.

(1) The Central Government may for the purposes of this Act constitute one or more Tribunals and each of the Tribunals shall consist of three members appointed by the Central Government one of whom shall be a person who is, or has been, a Judge of a High Court or has been a Judge of the Supreme Court, and he shall be the Chairman thereof.

(2) A Tribunal may choose one or more persons possessing special knowledge of any matter relating to any case under inquiry to assist the Tribunal in determining any question which has to be decided by it under this Act.
(3) Every Tribunal shall have the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908), in respect of the following matters:--
(a) summoning and enforcing the attendance of any person and examining him on oath;
(b) requiring the discovery and production of documents;
(c) receiving evidence on affidavits;
(d) issuing commissions for the examination of witnesses or documents.
(4) Every Tribunal shall have power to regulate its own procedure and decide all matters within its competence, and may review any of its decisions in the event of there being a mistake on the face of the record or correct any arithmetical or clerical error therein.


Section 18. Offices, branches and agencies.

(1) The central office of the Corporation shall be at such place as the Central Government may, by notification in the Official Gazette, specify.

(2) The Corporation shall establish a zonal office at each of the following places, namely, Bombay, Calcutta, Delhi, Kanpur and Madras, and, subject to the previous approval of the Central Government, may establish such other zonal offices as it thinks fit.
(3) The territorial limits of each zone shall be such as may be specified by the Corporation.
1[(4) There may be established as many divisional offices and branches in each zone as may be decided by the Corporation in accordance with the guidelines issued by the Insurance Regulatory and Development Authority established under the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999) in this regard.]


1. Subs. by Act 8 of 2012, s. 3, for sub-section (4) (w.e.f. 31-3-2012).

Section 19.Executive Committee.

1[19. Executive Committee.—(1) The Board may constitute an Executive Committee of the Board, consisting of—

(i) the Chief Executive;
(ii) Managing Directors;
(iii) the director referred to in clause (d) of sub-section (2) of section 4; and
(iv) four directors nominated by the Board from amongst the directors referred to in clauses (e), (f) and (g) of sub-section (2) of section 4.
(2) The Executive Committee of the Board shall exercise such powers as the Board may entrust to it.


1. Subs. by Act 13 of 2021, s. 132, for section 19 (w.e.f. 30-6-2021).

Section 20. Managing Directors.

1[20. Chief Executive and Managing Directors.(1) The Chief Executive shall, subject to the superintendence, control and direction of the Board, be entrusted with substantial powers of management in respect of the whole of the affairs of the Corporation.

(2) The Chief Executive shall also perform such other duties in relation to the affairs of the Corporation as the Board may entrust to him from time to time and shall, for this purpose, exercise such powers as may be conferred upon him by the Board:
Provided that the Board may also empower the Chief Executive to entrust or delegate such of his duties and powers, as it may deem fit.
(3) Every Managing Director, subject to the general control of the Chief Executive, shall perform such duties and exercise such powers as may be entrusted or delegated to him by the Board or, under subsection (2), by the Chief Executive.]


1. Subs. by Act 13 of 2021, s. 133, for section 20 (w.e.f. 30-6-2021).

Section 21. Corporation to be guided by the directions of Central Government.

In the discharge of its functions under this Act, the Corporation shall be guided by such directions in matters of policy involving public interest as the Central Government may give to it in writing; and if any question arises whether a direction relates to a matter of policy involving public interest the decision of the Central Government thereon shall be final.



Section 22. Zonal Managers.

(1) The Corporation may entrust the superintendence and direction of the affairs and business of a zonal office to 1[an employee of the Corporation other than a whole-time director], who shall be known as the Zonal Manager and the Zonal Manager shall perform all such functions of the Corporation as may be delegated to him with respect to the area within the jurisdiction of the zonal office.

2*****.
(3) The Corporation shall constitute in the prescribed manner for each zonal office an Employees and Agents Relations Committee consisting of such number of persons as it thinks fit and every such Committee shall consist of representatives of the Corporation and of its employees and agents, so however, that the number of representatives of the employees and agents on the Committee shall not be less than the number of representatives of the Corporation and it shall be duty of the Committee to advise the Zonal Manager on matters which relate to the welfare of the employees and agents of the Corporation or which are likely to promote and secure amity and good relations between them and the Corporation.


1. Subs. by s. 134, ibid., for a person whether a member or not (w.e.f. 30-6-2021).
2. Sub-section (2) omitted by Act 13 of 2021, s. 134 (w.e.f. 30-6-2021).

Section 23. Staff of the Corporation.

(1) For the purpose of enabling it to discharge its functions under this Act, the Corporation may employ such number of persons as it thinks fit.

(2) Every person employed by the Corporation or whose services have been transferred to the Corporation under this Act, shall be liable to serve anywhere in India.


Section 24.Funds of the Corporation.

1[24. Funds of the Corporation.—(1) The Corporation shall have its own fund or funds, and all receipts of the Corporation shall be credited thereto and all payments of the Corporation shall be made therefrom:

Provided that the Board may, in relation to any of the funds of the Corporation or otherwise, establish reserves which may or may not be allocated for a specific purpose, and such sums as the Board may determine, may be transferred to or from such reserves.
(2) The Board shall, for every financial year after the financial year in which the provisions of section 136 of the Finance Act, 2021 come into force, cause to be maintained—
(a) a participating policyholders fund, to which all receipts from participating policyholders shall be credited and from which all payments to such policyholders shall be made; and
(b) a non-participating policyholders fund, to which all receipts from non-participating policyholders shall be credited and from which all payments to such policyholders shall be made:
Provided that the members, by resolution in a general meeting, may exempt maintenance of such funds for one financial year at a time up to two financial years..


1. Subs.by Act 13 of 2021, s. 136, for section 24 (w.e.f. 30-6-2021).

Section 25.Appointment of auditors.

(1) The Corporation shall, at its first annual general meeting, appoint as many auditors (which may be individual or firm) as it deems fit, and such auditor shall hold office from the conclusion of that meeting till the conclusion of its sixth annual general meeting thereafter, and shall similarly appoint auditor for subsequent periods of five years at a time, and the manner and procedure of selection of auditors by the members at such a meeting shall be such as may be prescribed:

Provided that before such appointment is made, the written consent of the auditor to such appointment, and a certificate from the auditor that the appointment, if made, shall be in accordance with such conditions as may be prescribed, shall be obtained from the auditor:
Provided further that such certificate shall also declare that the auditor satisfies the criteria provided for eligibility for appointment as an auditor of a company under section 141 of the Companies Act.
(2) The Corporation shall not appoint an auditor for more than one term of five consecutive years:
Provided that an auditor who has completed the term of appointment shall not be eligible for reappointment or for fresh appointment as auditor for a period of five years from such completion:
Provided further that no audit firm shall be appointed as auditor for a period of five years which, if appointed, as on the date of its appointment, would have a common partner or partners with the audit firm whose term as auditor in the Corporation had expired in the financial year immediately preceding the financial year in which fresh appointment is to be made, or which is associated with the same network of audit firms as the audit firm whose term had expired as aforesaid:
Provided also that nothing contained in this sub-section shall prejudice the right of the Corporation to remove an auditor or the right of the auditor to resign from such office of the Corporation.
Explanation.--For the purposes of this sub-section, the expression same network includes firms operating or functioning under a common brand name or trade name, or under common control, or which are network firms as defined under any guidelines for networking issued by the Institute of Chartered Accountants of India, constituted under section 3 of the Chartered Accountants Act, 1949 (38 of 1949).
(3) Subject to the provisions of this Act, the Corporation may resolve in a general meeting to provide that--
(a) in the audit firm appointed by it, the auditing partner and his team shall be rotated at such intervals as may be resolved by members;
(b) the audit shall be conducted by more than one auditor.
(4) Any casual vacancy in the office of an auditor shall be filled by the Board within thirty days, but if such casual vacancy is as a result of the resignation of an auditor, such appointment shall also be approved by the Corporation in a general meeting convened within three months of the Board making recommendations in this behalf, and the auditor so appointed shall hold office till the conclusion of the next annual general meeting.
(5) Where at any annual general meeting, no auditor is appointed, the existing auditor shall continue to be the auditor of the Corporation.
(6) All appointments, including the filling of a casual vacancy of an auditor under this section, shall be made after taking into account the recommendations of the Audit Committee.
(7) The remuneration of the auditor shall be fixed in the general meeting or in such manner as may be determined therein.
(8) Until the first annual general meeting is held, auditors duly qualified to act as auditors of companies under the law for the time being in force relating to companies shall be appointed by the Board with the previous approval of the Central Government, and shall receive such remuneration from the Corporation as the Central Government may fix.
(9) Notwithstanding anything contained in sub-section (1), where an auditor has been appointed previous to the first annual general meeting, either under section 25 as it stood before the coming into force of section 137 of the Finance Act, 2021 or thereafter under sub-section (8), and the term specified for such auditor's appointment has not expired, and the auditor meets the criteria referred to in subsection (1), such auditor shall continue till the expiry of the term so specified:
Provided that nothing contained in this sub-section or in section 25A shall prejudice the right of the Corporation to remove such auditor or the right of the auditor to resign from such office of the Corporation.
(10) An auditor appointed under sub-section (1) or sub-section (8) or sub-section (9) shall provide to the Corporation or its subsidiaries such other services as are approved by the Board, but shall not include any of the services, whether rendered directly or indirectly, that are enumerated in section 144 of the Companies Act:
Provided that an auditor who has been performing any non-audit services on or before the coming into force of section 137 of the Finance Act, 2021 shall comply with the provisions of this sub-section before the close of the first financial year in which the said section comes into force.
Explanation.--For the purposes of this section, the word firm shall include a limited liability partnership incorporated under the Limited Liability Partnership Act, 2008 (6 of 2009).


1. Subs. by Act 13 of 2021, s. 137, for section 25 (w.e.f. 30-6-2021).

Section 26. Actuarial valuations.

1[The Board] shall, 2[every year], cause an investigation to be made by actuaries into the financial conditions of the 3[life insurance business of the Corporation, including a valuation of the liabilities of the Corporation in respect thereto], and submit the report of the actuaries to the 4[Board].


1 .Subs. by Act 13 of 2021, s. 138, for "The Corporation" (w.e.f. 30-6-2021).
2. Subs. by Act 8 of 2012, s. 4, for "once at least in every two years" (w.e.f. 31-3-2012).
3. Subs. by Act 33 of 1965, s. 2, for certain words (w.e.f. 29-9-1965).
4. Subs. by 13 of 2021, s. 138, for "Central Government" (w.e.f. 30-6-2021).

Section 27. Annual report of activities of Corporation.

The Corporation shall, as soon as may be, after the end of each financial year, prepare and submit to the Central Government in such form as may be prescribed a report giving an account of its activities during the previous financial year, 1***.



1. The words "and the report shall also give an account of the activities, if any, which are likely to be undertaken by the Corporation in the next financial year" omitted by s. 139, ibid. (w.e.f. 30-6-2021).

Section 28. Surplus from life insurance business, how to be utilised.

1[28. Surplus from life insurance business, how to be utilized.--.(1) If as a result of any investigation undertaken by the Board under section 26, any surplus emerges, --

(a) for every financial year previous to the financial year for which the funds referred to in subsection (2) of section 24 are to be maintained, and for any subsequent financial year for which members may exempt the maintenance of such funds,--
(I) ninety per cent., or such higher percentage as the Board may approve, of such surplus shall be allocated to or reserved for the life insurance policyholders of the Corporation; and
(II) such percentage of the remaining surplus as the Board may approve, shall be allocated to or reserved for members and may either be credited to a separate account maintained by the Corporation or be transferred to such reserve or reserves as the Board may specify;
(b) for every financial year other than that referred to in clause (a),-
(i) in respect of participating policyholders,--
(I) ninety per cent., or such higher percentage as the Board may approve, of surplus relating to such policyholders, shall be transferred to the participating policyholders fund, and shall be allocated to or reserved for the life insurance participating policyholders of the Corporation; and
(II) such percentage of the remaining surplus as the Board may approve, shall be allocated to or reserved for members and may either be credited to a separate account maintained by the Corporation or be transferred to such reserve or reserves as the Board may specify;
(ii) in respect of non-participating policyholders, one hundred per cent. of surplus relating to such policyholders shall be allocated to or reserved for members and may either be credited to a separate account maintained by the Corporation or be transferred to such reserve or reserves as the Board may specify.
(2) The remaining surplus referred to in sub-clause (ii) of clause (a) of sub-section (1) or in item (ii) of sub-clause (i) of clause (b) of sub-section (1), as the case may be, and the surplus referred to in sub-clause (ii) of clause (b) of sub-section (1), and the profits allocated to or reserved for the members under section 28A, shall be utilised for such purposes as the Board may approve, including for the purpose of declaration or payment of dividend, the issue of fully paid-up bonus shares to members and crediting any of the reserves that the Board may create for any purpose.
(3) The Corporation shall, with the approval of the Board, publish on its website its surplus distribution policy at least once in five years, or such shorter period not less than three years as the Board may deem fit, and such policy shall specify, among other things, the percentages referred to in sub-section (1).]


1. Subs. by s. 140, ibid., for section 28 (w.e.f. 30-6-2021).

Section 28A. Profits from any business (other than life insurance business) how to be utilised.

1[28A. Profits from any business (other than life insurance business) how to be utilised.--If for any financial year profits accrue from any business (other than life insurance business) carried on by the Corporation, then, after making provision for reserves and other matters for which provision is necessary or expedient, the balance of such profits shall be 2[allocated to or reserved for the members].]



1. Ins. by Act 33 of 1965, s. 4 (w.e.f. 29-9-1965).
2. Subs. by Act 13 of 2021, s. 141, for "paid to the Central Government" (w.e.f. 30-6-2021).

Section 29. Reports to be laid before Parliament.

The Central Government shall cause the report of the auditors under section 25, the report of the actuaries under section 26 and the report giving an account of the activities of the Corporation under section 27 to be laid before both Houses of Parliament as soon as may be after each such report is received by the Central Government.



Section 30. Corporation to have the exclusive privilege of carrying on life insurance business.

Except to the extent otherwise expressly provided in this Act, on and from the appointed day the Corporation shall have the exclusive privilege of carrying on life insurance business in India; and on and from the said day any certificate to registration under the Insurance Act held by any insurer immediately before the said day shall cease to have effect in so far as it authorises him to carry on life insurance business in India.



Section 30A. Exclusive privilege of Corporation to cease.

1[30A. Exclusive privilege of Corporation to cease.--Notwithstanding anything contained in this Act, the exclusive privilege of carrying on life insurance business in India by the Corporation shall cease on and from the commencement of the Insurance Regulatory and Development Authority Act, 1999, and the Corporation shall, thereafter, carry on life insurance business in India in accordance with the provisions of the Insurance Act, 1938 (4 of 1938).]



1. Ins. by Act 41 of 1999, s. 31 and the Second Schedule (w.e.f. 19-4-2000).

Section 31. Exception in the case of insurance business in respect of persons residing outside India.

(1) Notwithstanding anything contained in section 30 or in the Insurance Act, the Central Government may, by order, permit any person who has made an application in that behalf, to carry on life insurance business in India, in respect of the lives of persons ordinarily resident outside India, subject to such restrictions and conditions as may be specified in the order and any such order shall be deemed to have effect as if it were a certificate of registrations issued by the 1[Authority] to such person under section 3 of the Insurance Act in respect of that class of business.

(2) Nothing in sub-section (1) shall authorise any person permitted to carry on life insurance business of the nature referred to in that sub-section, to insure the life of any person ordinarily resident outside India, during any period of his temporary residence in India.


1. Subs. by Act 41 of 1999, s. 31 and the Second Schedule, for Controller (w.e.f. 19-4-2000).

Section 32. Power of Corporation to have official seal in certain cases.

The Corporation may have for use in any zonal office, divisional office or in any office outside India an official seal which shall be a facsimile of the common seal of the Corporation, with the addition on its fact of the name of the zonal office, divisional office or other office where it is to be used, and any such official seal may be affixed to any deed or document to which the Corporation is a party.



Section 33. Requirement of foreign laws to be complied with in certain cases.

Where any property or rights appertaining to the controlled business of an insurer are transferred to and vested in the Corporation under this Act or would be so transferred and vested but for the fact that such transfer and vesting are governed otherwise than by the law of India, the insurer shall comply with such directions as may be given to him by the Corporation for the purpose of securing that the ownership of the property or, as the case may be, that the right is effectively transferred to the Corporation.



Section 34. Revesting of certain shares vested in the Administrator General.

Notwithstanding anything contained in the Insurance Act, all shares which have vested in the Administrator General of any State under sub-section (8) of the section 6A of that Act and which have not been disposed of in accordance with the provisions of that sub-section before the appointed day, shall, on payment of the amount of expenditure, if any, incurred by the Administrator General in relation to such shares by the persons who would have been entitled to those shares if the said sub-section had not been enacted, revest in such persons.



Section 35. Repatriation of assets and liabilities in the case of foreign insurers in certain cases.

(1) Any insurer incorporated outside India may, before the appointed day, make an application to the Central Government stating that among the assets appertaining to the controlled business of the insurer there are assets brought into India by the insurer for the purpose of building up his life insurance business in India, which, notwithstanding anything contained in section 7, should not be transferred to and vested in the Corporation.

(2) On receipt of an application under sub-section (1), the Central Government shall determine the value of the assets of the insurer appertaining to his controlled business in existence on 31st day of December, 1955, computed as at that date in accordance with the provisions contained in paragraph 3 of Part B of the First Schedule, and deduct therefrom the total amount of the liabilities of the insurer appertaining to his controlled business in existence on the 31st day of December 1955, computed as at that date in accordance with the provisions contained in the Second Schedule; and if there is any excess, the Central Government may, by order, direct that such assets equivalent in value to the excess as may be specified in the order shall not be transferred to or vested in the Corporation, or where the order is made after the appointed day, that the Corporation shall be divested of the said assets.
(3) In the case of any insurer incorporated outside India, the Central Government may also, by order, direct that any such liabilities in respect of life insurance policies expressed in any foreign currency issued on the lives of persons who are not citizens of India as are specified in the order together with any such assets necessary to meet the liabilities, as may be so specified, shall not be transferred to or vested in the Corporation or, if the order is made after the appointed day, that the Corporation shall be divested of such liabilities and assets as aforesaid.
(4) The amount of liabilities in respect of the policies referred to in an order made under sub-section (3) shall be computed as at the 31st day of December, 1955,--
(a) in any case where in respect of the insurer concerned an order has been made under sub-section (2), in accordance with the provisions contained in clause (b) of the Second schedule; and
(b) in any other case, in accordance with method A specified in the Second Schedule.
Explanation.--In computing the amount of liabilities in respect of the policies referred to in this sub-section, allowance shall be made for receipts and payments in respect of such policies from the 31st day of December, 1955, up to the date of the order.
(5) Every order made by the Central Government under this section shall be carried out by the Corporation in such manner as the Central Government may direct.


Section 36. Contracts of chief agents and special agents to terminate.

Notwithstanding anything contained in the Insurance Act or in any other law for the time being in force every contract appertaining to controlled business subsisting immediately before the appointed day,--

(a) between an insurer and his chief agent or between an insurer and a special agent; or
(b) between the chief agent of an insurer and a special agent;
shall, as from the appointed day, cease to have effect and all rights accruing to the chief agent or the special agent under any such contract shall terminate on that day:
Provided that in every such case compensation shall be given by the Corporation to the chief agent or the special agent, as the case may be, in accordance with the principles contained in the Third Schedule, and the provisions of sub-section (2) of section 16 shall, so far as may be, apply in every such case.


Section 37. Policies to be guaranteed by Central Government.

The sums assured by all policies issued by the Corporation including any bonuses declared in respect thereof and, subject to the provisions contained in section 14 the amounts assured by all policies issued by any insurer the liabilities under which have vested in the Corporation under this Act, and all bonuses declared in respect thereof, whether before or after the appointed day, shall be guaranteed as to payment in cash by the Central Government.

1[Provided that the Corporation shall endeavour that its funds are invested in the attractive schemes formulated by it to ensure increased bonus to policyholders while having least investment risk so as to enable the Corporation to play a greater role in economic enrichment of the masses while maintaining its position as a leading player in the market.]


1. The proviso ins. by Act 8 of 2012, s. 6 (w.e.f. 31-3-2012).

Section 38. Liquidation of Corporation.

No provision of law relating to the winding up of companies or corporations shall apply to the corporation established under this Act, and the Corporation shall not be placed in liquidation save by order of the Central Government and in such manner as that Government may direct.



Section 39. Special provisions for winding up of certain insurers.

Where any insurer being a company (other than a composite insurer) whose controlled business has been transferred to and vested in the Corporation under this Act has in accordance with the provisions of this Act collected and distributed any moneys paid to him by the Corporation by way of compensation or otherwise and has also complied with any direction given to him by the Corporation for the purpose of securing that the ownership of any property or any right is effectively transferred to the Corporation, the Central Government may on application being made to it in this behalf by such insurer grant a certificate to the insurer that there is no reason for the continued existence of the insurer and where such a certificate has been granted shall cause the certificate to be published in the Official Gazette and upon the publication thereof the insurer shall be dissolved.



Section 40. Penalty for withholding property, etc.

If any person wilfully withholds or fails to deliver to the Corporation as required by section 13, any property or any books, documents or other papers which may be in his possession or unlawfully retains possession of any property of an insurer which has been transferred to and vested in the Corporation under this Act or wilfully applies any such property to purposes other than those expressed in or authorised by this Act, he shall, on the complaint of the Corporation, be punishable with imprisonment which may extent to one year, or with fine which may extend to one thousand rupees, or with both.



Section 41. Tribunal to have exclusive jurisdiction in certain matters.

No civil court shall have jurisdiction to entertain or adjudicate upon any matter which a Tribunal is empowered to decide or determine under this Act.



Section 42. Enforcement of decisions of Tribunals.

Any decision of a Tribunal may be enforced in any civil court within the local limits of whose jurisdiction the person against whom the decision is to be enforced actually and voluntarily resides or carries on business or personally works for gain or owns any property, as if it were a decree passed by that court.



Section 43. Application of the Insurance Act.

(1) The following sections of the Insurance Act shall, so far as may be, apply to the Corporation as they apply to any other insurer, namely:--

Sections 2, 2B, 3, 18, 26, 33, 38, 39, 41, 45, 46, 47A, 50, 51, 52, 110A, 110B, 110C, 119, 121, 122 and 123.
(2) The Central Government shall as soon as may be after the commencement of this Act, by notification in the Official Gazette, direct that the following sections of the Insurance Act shall apply to the Corporation subject to such conditions and modifications as may be specified in the notification, namely:--
Sections 2D, 10, 11, 13, 14, 15, 20, 21, 22, 23, 25, 27A, 28A, 35, 36, 37, 40, 40A, 40B, 43, 44, 102 to 106, 107 to 110, 111, 113, 114 and 116A.
1[(2A) Section 42 of the Insurance Act shall have effect in relation to the issue to any individual of a licence to act as an agent for the purpose of soliciting or procuring life insurance business for the Corporation as if the reference to an officer authorised by the 2[Authority] in this behalf in sub-section (1) thereof included a reference to an officer of the Corporation authorised by the 2[Authority] in this behalf.]
(3) The Central Government may, be notification in the Official Gazette, direct that all or any of the provision of the Insurance Act other than those specified in sub-section (1) or sub-section (2), shall apply to the Corporation subject to such conditions and modifications as may be specified in the notification.
(4) Every notification issued under sub-section (2) or sub-section (3) shall be laid for not less than thirty days before both Houses of Parliament as soon as possible after it is issued, and shall be subject to such modifications as Parliament may make during the session in which it is so laid or the session immediately following.
(5) Save as provided in this section, nothing contained in the Insurance Act shall apply to the Corporation.


1. Ins. by Act 17 of 1957, s. 3 (w.e.f. 6-6-1957).
2 Subs. by Act 41 of 1999, s. 1, for "Controller" (w.e.f. 19-4-2000).

Section 43A.. Omitted.

[Deduction of income-tax not to be made on interest or dividend.] Omitted by the Finance Act, 2002 (20 of 2002), s. 157 (w.e.f. 1-6-2002).



Section 44. Act not to apply in certain cases

Nothing contained in this Act shall apply in relation to--

(a) any insurer whose business is being voluntarily wound up or is being wound up under the orders of the Court;
(b) any insurer to whom the Insurance Act does not apply by reason of the provisions contained in section 2E thereof;
1[Provided that nothing contained in this clause shall apply on and from the date on which the provisions contained in section 2E of the Insurance Act, 1938 (4 of 1938) shall cease to operate.]
(c) any composite insurer in respect of the management of whose affairs an Administrator has been appointed under section 52A of the Insurance Act;
(d) the scheme run by the Central Government known as the Post Office Life Insurance Fund;
(e) any approved superannuation fund as defined in clause (a) of section 58N of the Indian Income-tax Act, 1922 (11 of 1922), which is in existence on the appointed day;
(f) any scheme in existence on the appointed day or any scheme framed after the appointed day with the approval of the Central Government whereby, in consideration of certain compulsory deductions made by Government from the salaries of its employees as part of the conditions of service, the payment of money is assured by Government on the death of the employee concerned or on the happening of any contingency dependent on his life.
2[(g) any Family Pension Scheme Framed under the Coal Mines Provident Fund, Family Pension and Bonus Schemes Act, 1948 (46 of 1948), or the Employees Provident Funds and Family Pension Fund Act, 1952 (19 of 1952), for the purpose of providing family pension and life assurance benefits to the employees covered by the said Scheme.]


1. The proviso ins. by Act 8 of 2012, s. 7 (w.e.f. 31-3-2012).
2. Ins. by Act 16 of 1971, s. 31 and the Third Schedule (w.e.f. 23-4-1971).

Section 45. Special provisions regarding transfer of controlled business of certain composite insurer.

1[45. Special provisions regarding transfer of controlled business of certain composite insurer.--Notwithstanding anything contained in clause (c) of section 44, the Central Government may, by notification in the Official Gazette, direct that on and with effect from such date as may be specified in the notification the assets and liabilities appertaining to the controlled business of a composite insurer in respect of the management of whose affairs an Administrator has been appointed under section 52A of the Insurance Act shall be transferred to the vested in the Corporation, and on the issue of such a notification the provisions of this Act shall, so far as may be, apply in relation to such insurer and to the transfer and vesting of the assets and liabilities of his controlled business in the Corporation as they apply in relation to all other insurers and to the transfer and vesting of assets and liabilities of their controlled business in the Corporation, subject to the modification that references in this Act to the appointed day shall be construed as references to the day specified in the notification.]



1. Ins. by Act 17 of 1957, s. 4 (w.e.f. 6-6-1957).

Section 46.Defects in constitution of Corporation or Committees or in appointment or nomination of directors not to invalidate acts or proceedings.

1[46. Defects in constitution of Corporation or Committees or in appointment or nomination of directors not to invalidate acts or proceedings.—(1) No act or proceeding of the Corporation or of its Board or any Committee thereof shall be called in question on the ground merely of the existence of any vacancy or defect in the constitution of the Corporation or the Board or such Committee, as the case may be.

(2) No act done by an individual as a director shall be deemed to be invalid, notwithstanding that it was subsequently noticed that his appointment or nomination, as the case may be, was invalid by reason of any defect or disqualification or had terminated by virtue of any provision contained in this Act:
Provided that nothing in this sub-section shall be deemed to give validity to any act done by such individual as director after his appointment or nomination, as the case may be, has been noticed by the Corporation to be invalid or to have terminated.


1. Subs. by Act 13 of 2021, s. 143, sections 46 and 47 (w.e.f. 30-6-2021).

Section 47.Protection of action taken under this Act.

1[47. Protection of action taken under this Act.—(1) No suit, prosecution or other legal proceeding shall lie against any director or employee of the Corporation for anything which is in good faith done or intended to be done in pursuance of this Act or of any rules or regulations made thereunder.

(2) A director who is not a whole-time director shall be held liable only in respect of such acts of omission or commission of the Corporation which had occurred with his knowledge, attributable through Board processes, and with his consent or connivance or where he had not acted diligently.
Explanation.—For the purposes of this sub-section, the reference to “Board” shall include Committees of the Board..


1 Subs. by Act 13 of 2021, s. 143, sections 46 and 47 (w.e.f. 30-6-2021).

Section 48. Power to make rules.

(1) The Central Government may, by notification in the Official Gazette make rules to carry out the purposes of this Act.

(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:--
(a) the term of office and the conditions of service of 1[directors];
2[(aa) the manner of disclosure of interest by a director under section 4B;
(ab) the conditions subject to which the Board may consent to related party transactions under section 4C;
(ac) the securities and instruments which may be issued under section 5;
(ad) the manner of reservation in favour of life insurance policyholders and allotment against such reservation, in relation to a public issue, under clause (a) of sub-section (9) of section 5;]
(b) the manner in which the moneys and other assets belonging to any such fund as is referred to in section 8 shall be apportioned between the trustees of the fund and the Corporation;
(c) the services which the chief agent should have rendered for the purpose of the proviso to section 12;
3[(cc) the terms and conditions of service of the employees 4*** of the Corporation, including those who became employees 4*** of the Corporation on the appointed day under this Act;]
(d) the jurisdiction of the Tribunals constituted under section 17;
(e) the manner in which, and the persons to whom, any compensation under this Act may be paid;
(f) the time within which any matter which may be referred to a Tribunal for decision under this Act may be so referred;
(g) the manner in which and the conditions subject to which investments may be made by the Corporation;
(h) the manner in which an Employees and Agents Relations Committee may be constituted for each zonal office;
5[(ha) the manner in which general meetings shall be held, and the business to be transacted and procedure to be followed thereat;
(hb) the quorum for a general meeting, and the manner of holding the meeting if it could not be held for want of quorum and was adjourned under section 23A;
(hc) the manner in which persons may attend a general meeting and exercise their vote;
(hd) the manner in which notices may be served on behalf of the Corporation upon members or other persons;
(he) the form and manner in which the financial statements referred to in sub-section (8) of section 24B may be issued, circulated or published;
(hf) matters that may be prescribed under clause (n) of sub-section (1) of section 24C;
(hg) the manner and procedure of selection and conditions of appointment of auditors under subsection (1) of section 25;
(hh) the form in which an auditor who has resigned shall indicate the reasons and other facts relevant to the resignation under sub-section (2) of section 25A;
(hi) the matters to be prescribed under clause (j) of sub-section (3) of section 25B;
(hj) the duties and powers of the Corporations auditor with reference to the audit of a branch or office of the Corporation and the auditor thereof, under sub-section (6) of section 25B;
(hk) the details, procedure and documents under sub-section (6) of section 28C.]
(i) the form in which the report giving an account of the activities of the Corporation shall be prepared;
(j) the conditions subject to which the Corporation may appoint employees;
(k) the fees payable under this Act and the manner in which they are to be collected;
(l) any other matter which has to be or may be prescribed;
3[(2A) The regulations and other provisions as in force immediately before the commencement of the Life Insurance Corporation (Amendment) Act, 1981, with respect to the terms and conditions of service of employees and agents of the Corporation including those who became employees and agents of the Corporation on the appointed day under this Act, shall be deemed to be rules made under clause (cc) of sub-section (2) and shall, subject to the other provisions of this section, have effect accordingly.
(2B) The power to make rules conferred by clause (cc) of sub-section (2) shall include--
(i) the power to give retrospective effect to such rules; and
(ii) the power to amend by way of addition, variation or repeal, the regulations and other provision refereed to in sub-section (2A), with retrospective effect,
from a date not earlier than the twentieth day of June, 1979.
(2C) The provisions of clause (cc) of sub-section (2) and sub-section (2B) and any rules made under the said clause (cc) shall have effect, and any such rule made with retrospective effect from any date shall also be deemed to have had effect from that date, notwithstanding any judgement, decree or order of any court, tribunal or other authority and notwithstanding anything contained in the Industrial Disputes Act, 1947 (14 of 1947), or any other law or any agreement, settlement, award or other instrument for the time being in force.]
6[(3) Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of Parliament while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything preciously done under that rule.]


1. Subs. by s. 144,ibid., for members (w.e.f. 30-6-2021).
2. Subs. by s.144, ibid., for clause (aa) (w.e.f. 30-6-2021).
3. Ins. by Act 1 of 1981, s. 2 (w.e.f. 20-6-1979).
4. The words “and agents” omitted by Act 8 of 2012, s. 8 (w.e.f. 31-3-2012).
5. Ins. by Act 13 of 2021, s. 144 (w.e.f. 30-6-2021).
6. Subs. by Act 52 of 1975, s. 43, for sub-section (3) (w.e.f. 16-2-1976).

Year Description Hindi Description Files(Eng) Files(Hindi)
25-05-1957 LIC rules 1956
01-04-1983 Life Insurance Corporation of India Class III & Class IV Employees (Revision of Terms and Conditions of Service) Rules, 1985
01-10-1983 Life Insurance Corporation of India Class I Officers (Revision of Terms and Conditions of Service) Rules, 1985
01-01-1986 Life Insurance Corporation of India Managing Director (Revision of Certain Terms and Conditions of Services) Rules, 1988
01-04-1986 Life Insurance Corporation of India Development Officer (Revision of Terms and Conditions of Service) Rules, 1986
01-10-1986 Life Insurance Corporation of India Class III and Class IV Employees (Payment of Kit Allowance) Rules, 1988
01-10-1986 Life Insurance Corporation of India Class III Employee (Special Allowance for Passing Examination) Rules, 1988
01-01-1987 Life Insurance Corporation of India (Special Area Allowance) Rules, 1988
15-05-1987 Life Insurance Corporation of India (Regulation of Superannuation) Rules, 1987
04-05-1988 Life Insurance Corporation of India (Daily Allowance and Hotel Charges to Employees on Tour) Rules, 1989
04-05-1993 Life Insurance Corporation of India class III & Class IV Employees Promotion Rules, 1987
01-11-1993 Life Insurance Corporation of India (Employee) Pension Rules, 1995
01-08-1994 LIC ( Payment of gratuity to the chief Executive and MD) rules. 1997
01-01-1996 Life Insurance Corporation of India Chief Executive (Revision of Certain Terms and Conditions of Service) Rules, 1998
25-04-2007 Life Insurance Corporation of India, Information Technology Specialist Group (Selection, Terms and Conditions of service and Payment of Allowance) Rules, 2007
15-04-2021 Life Insurance Corporation of India (Special Allowance for In-House Development of Actuarial Capability) Rules, 2002
15-04-2021 Life Insurance Corporation of India Class I Officers (Special Allowance for passing Examinations of Insurance Institute of India) Rules, 2021
04-03-2022 The Life Insurance Corporation General Rules, 1956
Section 49.Power to make regulations

(1) The 1[Board] may, with the previous approval of the Central Government, by notification in the Gazette of India, make regulations not inconsistent with this Act and the rules made thereunder to provide for all matters for which provision is expedient for the purpose of giving effect to the provisions of this Act.

(2) In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for--
(a) the powers and functions of the 1[Board] which may be delegated to the Zonal Managers;
2[(b) the method of recruitment of employees and agents of the Corporation and the terms and conditions of the agents;]
3* * * * *
4** * * *
;
(d) the territorial limits of each zone established under this Act and the business to be transacted in each Zone;
(e) the manner in which the 5[fund or funds] of the Corporation shall be maintained;
(f) the maintenance of separate funds and accounts at each of the zonal offices;
(g) the jurisdiction of each divisional office and the establishment of Councils representative of policy-holders in each area served by a divisional office for the purpose of advising the divisional office in respect of any matter which may be referred to it;
6[(h) the manner in which meetings of the Board and its Committees shall be held, the business to be transacted and procedure to be followed thereat, and the quorum therefor;]
7* * * *;
8* * * * *
(k) the classification of policies, whether issued by the Corporation or by any insurer whose controlled business has been transferred to and vested in the Corporation, for the purposes of declaring differential bonuses, wherever necessary;
(l) the manner in which and the intervals within which the accounts of the various zonal offices, divisional offices and branch offices may be inspected and their accounts audited,
(m) the conditions subject to which any payment may be made by the Corporation.
9[(n) the manner of election of directors under clause (f) of sub-section (2) of section 4;
(o) the form and manner of registers to be kept and maintained under sub-section (1) of section 5B;
(p) the manner of nomination by an individual registered member or joint holder of shares, the manner of variation or cancellation of such nomination, and the manner of nomination in favour of a minor, under section 5E;
(q) the manner in which and the conditions subject to which shares, including partly paid-up shares, may be issued, held, transferred and registered;
(r) the maintenance and operation of the funds and reserves under section 24;
(s) the form and manner in which the books and records referred to in section 24A may be kept;]
9[(2A) Any reference in the regulations as in force immediately before the coming into force of section 132 of the Finance Act, 2021 to Investment Committee shall be construed as a reference to the Investment Committee of the Board referred to in section 19A.]
10[(3) Every regulation made under this section shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the regulation or both Houses agree that the regulation should not be made, the regulation shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that regulation].


1. Subs. by Act 13 of 2021, s. 145, for dbqstCorporationdbqst (w.e.f. 30-6-2021).
2. Subs. by Act 8 of 2012, s. 9, for clause (b) (w.e.f. 31-3-2012).
3. Clause (bb) omitted by Act 1 of 1981, s. 3 (w.e.f. 31-1-1981).
4. Clause (c) omitted by Act 13 of 2021, s. 145 (w.e.f. 30-6-2021).
5. Subs. by s. 145, ibid., for Fund (w.e.f. 30-6-2021).
6. Subs. by Act 13 of 2021, s. 145, for clause (h) (w.e.f. 30-6-2021).
7. Clause (i) omitted by s. 145, ibid. (w.e.f. 30-6-2021).
8.Omitted by Act 8 of 2012, s. 9 (w.e.f. 31-3-2012).
9. Ins. by Act 13 of 2021, s. 145 (w.e.f. 30-6-2021).
10. Ins. by Act 1 of 1981, s. 3 (w.e.f. 31-1-1981).

Year Description Hindi Description Files(Eng) Files(Hindi)
07-07-2021 Life Insurance Corporation of India (Staff) Rules, 1960
Year Description Hindi Description Files(Eng) Files(Hindi)
22-07-2021 The Life Insurance Corporation General Regulations, 2021

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