Section 18(2) in Life Insurance Corporation of India (Staff) Regulations, 1960
(2)The Chairman, the [Executive Committee] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.] or the Corporation may determine the service of any [permanent] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.] employee at any time on giving him(a)three month's notice or salary in lieu thereof if he is an employee in Class I; and(b)one month's notice or salary in lieu thereof if he is an employee in any other class.Provided, however, that the period of notice will be doubled in the case of employees who have served for 10 years or more.Provided further that no order under this regulation shall be made by an authority subordinate to the appointing authority.
