Section 39(4) in Life Insurance Corporation of India (Staff) Rules, 1960
(4)Notwithstanding anything contained in [sub-rules] [Substituted 'sub-regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] (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 [rule] [Substituted 'regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).]; 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 [rule] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.], 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.
