THE THIRD SCHEDULE

PRINCIPLES FOR DETERMINING THE VALUE OF LIABILITIES IN CHIEF CASES

The compensation payable to a chief agent shall consist of seventy-five per cent of the overriding commission specified in the contract relating to chief agency with the insurer on the renewal premiums received by the Corporation during a period of ten years from the appointed day in respect of the business procured by the chief agent before the appointed day; and such compensation shall be determined and paid annually for the said period.

PRINCIP0LES FOR DETERMINING COMPENSATION PAYABLE TO SPECIAL AGENTS

The compensation payable to a special agent shall consist of one-eighth of his annual average earning during the period beginning on the 1^st day of January, 1952, and ending on the 31^st day of December, 1955, in the form of overriding commissions in respect of business procured by him through insurance agents.