Section 48(3) in Life Insurance Corporation of India (Staff) Regulations, 1960
(3)[ The Managing Director or the Chairman may on his own motion or otherwise call for the records of the case of any employee in any proceedings pending before any disciplinary or appellate authority subordinate to him, and remit the case to any authority in any office who, if the employee had been working in that office would have adequate disciplinary powers to deal with the case, with such direction as the Chairman or the Managing Director may deem fit in the circumstances of the case with regard to further proceedings in the case.] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.]
