Section 51 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
51. Authority to institute proceedings .-The chairperson or any other authority empowered by him by general or special order may-
(a)institute disciplinary proceedings against any officer and other employee;(b)direct a disciplinary authority to institute disciplinary proceedings against any officer or other employee on whom that disciplinary authority is competent to impose under these regulations any of the penalties specified in regulation 49.
