Section 39(2) in Life Insurance Corporation of India (Staff) Rules, 1960
(2)[ No order imposing on an employee any of the penalties specified in [clauses (f) to (j)] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.] of [sub-rule] [Substituted 'sub-regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] (1) supra, shall be passed by the disciplinary authority specified in Schedule I without the charge or charges being communicated to him in writing and without his having been given a reasonable opportunity of defending himself against such charge or charges and of showing cause against the action proposed to be taken against him.]
