Section 36(1) in Life Insurance Corporation of India (Staff) Rules, 1960
(1)The appointing authority or any authority to which it is subordinate or any other authority empowered in that behalf (vide Schedule IV) may place an employee under suspension -(a)where a disciplinary proceeding against him is contemplated or is pending; or(b)where a case against him in respect of any criminal offence is under investigation or trial.
