Section 50 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
50. Disciplinary authorities .-(1) The chairperson may impose any of the penalties specified in regulation 49 on any officer and other employee;
(2)Without prejudice to the provisions of sub-regulation (1), any of the penalties specified in regulation 49 may be imposed on an officer and other employee by the competent authority or any authority to which it is subordinate.
