Section 39(1) in Life Insurance Corporation of India (Staff) Rules, 1960
(1)Without prejudice to the provisions of other [rules] [Substituted 'regulations' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).], [any one or more of] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.] the following penalties for good and sufficient reasons, and as hereinafter provided, be imposed [by the disciplinary authority specified in Schedule-I] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.] on an employee who commits a breach of [rules] [Substituted 'regulations' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] of the Corporation, or who display negligence, inefficiency or indolence or who knowingly does anything detrimental to the interest of the Corporation, or conflicting with the instructions or who commits a breach of discipline, or is guilty of any other act prejudicial to good conduct -[Minor Penalties: [Substituted by Notification No. G.S.R. 647(E), dated 19.10.2020 (w.e.f. 23.7.1960).](a)censure;(b)withholding of one or more increments for a specified period not exceeding three years;(c)recovery from pay or such other amount as may be due to him of the whole or part of any pecuniary loss caused to the Corporation by negligence or breach of orders;(d)withholding of promotion;(e)reduction to a lower stage in a time-scale of pay for a period not exceeding three years, without cumulative effect and not adversely affecting his pension.Major Penalties:(f)reduction to a lower stage in a time scale of pay for a specified period exceeding three years with or without cumulative effect and with further direction as to whether or not the employee will earn increments of pay during the period of such reduction;(g)reduction to a lower service or post or to a lower time scale or to a lower stage in a time-scale;(h)compulsory retirement;(i)removal from service which shall not be a disqualification for future employment;(j)dismissal.]
