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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(3)(v) in Life Insurance Corporation of India (Staff) Rules, 1960

(v)where there is a complaint of sexual harassment within the meaning of rule 24A of the Life Insurance Corporation of India (Staff) Rules, 1960, the Internal Complaints Committee established in each Divisional or Zonal or Central Office for inquiring into such complaints shall be deemed to be a board of enquiry or an enquiry officer appointed by the disciplinary authority for the purpose of clause (i) of sub-rule (3);