Section 39(4) in Life Insurance Corporation of India (Staff) Regulations, 1960
(4)Notwithstanding anything contained in sub-regulations (1) and (2) above -(i)where a penalty is imposed on an employee on the grounds of conduct which had led to a conviction on a criminal charge; or(ii)where the authority concerned is satisfied, for reasons to be recorded in writing, that it is not reasonably practicable to follow the procedure prescribed in this regulation; or(iii)[ where an employee has abandoned his post, the disciplinary authority may consider the circumstances of the case and pass such orders thereon as it deems fit.] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.][Explanations: 1. For the purpose of this regulation, an employee shall be deemed to have abandoned his post if he absents himself from duty without leave or overstays his leave for a continuous period of ninety days without any intimation therefor in writing.
