Section 6 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
6. Notice for discontinuing or leaving the service .-(1) An officer and other employee, may resign or leave or discontinue his service in the Authority by giving to the chairperson notice in writing of his intention to leave or discontinue the service.
(2)The period of notice required shall be,-(a)in the case of officers and other employees holding the post on regular basis, three months;(b)in the case of officers and other employees holding the post on probation, one month.(3)In the case of failure by an officer or an employee to give notice in accordance with the provisions specified in sub-regulation (2), he shall be liable to pay the Authority as compensation a sum equal to his substantive pay for the period of notice required under these regulations:Provided that such notice or the payment of such compensation may, by reasons to be recorded in writing, be reduced or waived by the chairperson:Provided further that the officer and other employee shall not be entitled to set off any leave earned and not availed of by him against the period of such notice.(4)Notwithstanding anything contained in sub-regulation (1), the resignation of an officer and other employee shall not be effective unless it is accepted by the competent authority.(5)The competent authority may refuse to accept the resignation from an officer or employee, if,-(a)disciplinary proceedings have been instituted against or are proposed to be instituted against that officer or employee;(b)the officer and other employee is under an obligation to serve the Authority for a specified period which has not expired;(c)the officer and other employee owes the Authority any sums of money.Explanation 1.-For the purposes of this regulations disciplinary proceedings shall be deemed to be instituted against an officer and other employee,-(a)if he has been placed under suspension under these regulations; or(b)any notice has been issued to him asking him to show cause why disciplinary proceedings should not be instituted against him; or(c)any charge-sheet has been issued to him under the regulations and shall be deemed to be pending till final orders thereon are passed by the competent authority.Explanation 2.-A notice by an officer and other employee under sub-regulation (1) shall be proper notice if he remains on duty during the period of the notice.
