Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 14 in Life Insurance Corporation of India (Staff) Regulations, 1960

14. Probation.

(1)Persons appointed to posts belonging to Classes I & II shall, on the first appointment in the Corporation's service, be required to be on probation for a period of one year from the date of appointment.
(2)Persons appointed to posts belonging to Classes III & IV shall, on the first appointment in the Corporation's service, be required to be on probation for 6 months.
(3)Subject to the provisions of any law for the time being in force the appointing authority may, at its discretion, dispense with, reduce or extend the probationary period, but in no case shall the total period of probation exceed -
(a) In case of employees belonging to Classes I & II. Two years.
(b) In other cases. One year.
[Provided that the period of probation shall not be reduced of more than the period of training of an employee, falling under Clause (b), subsequent to his selection for appointment to the service of the Corporation.] [Notified in Gazette of India, Extraordinary, Part-II section 3 sub-section (i) dated 13.12.1993 (G.S.R. No. 747).]
(4)During the period of probation an employee shall be liable to be discharged from service without any notice.