Section 49 in Life Insurance Corporation of India (Staff) Regulations, 1960
49. [ Memorial. [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.]
- An employee whose appeal under these Regulations has been rejected by the appellate authority subordinate to the Chairman, or in whose case such appellate authority has enhanced the penalty either on appeal under Regulation 40 or on review under Regulation 48(2) may address a memorial to the Chairman in respect of that matter within a period of 6 months from the date the appellant received a copy of the order of such appellate authority.]
