Section 53(3) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(3)If the Competent Authority, having regard to the findings on all or any of the articles of charge, is of the opinion that any of the penalties specified in regulation 51 should be imposed on the employee it shall notwithstanding anything contained in regulation 54, make an order imposing such penalty.
