Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3)(a) in National Housing Bank (Officers') Service Regulations, 1997

(a)Notwithstanding anything to the contrary contained in the sub-regulation(2) an officer against whom disciplines proceedings are pending shall not leave/discontinue or resign form service in the Bank without the prior approval in writing of the Competent Authority and any notice of resignation given by such an officer before or during disciplinary proceedings shall not take effect unless it is accepted by the Competent Authority.