Section 47 in Life Insurance Corporation of India (Staff) Rules, 1960
47. Appeals against other Orders.
(1)An employee may appeal against an order which -(a)denies or varies to his disadvantage his salary or other conditions of service as regulated by any orders, [rules] [Substituted 'regulations' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).], rules or agreements; or(b)interprets to his disadvantage the provisions of any such orders, [rules] [Substituted 'regulations' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).], rules or agreements,to the [Board] [Substituted 'Corporation' by Notification No. G.S.R. 481(E), dated 7.7.2021 (w.e.f. 23.7.1960).] if the order is passed by the authority which made the orders or [rules] [Substituted 'regulations' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] or rules or agreements, as the case may be, or by any authority to which such authority is subordinate, and to the authority which made such orders or [rules] [Substituted 'regulations' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] or rules or agreements if the order is passed by any other authority.(2)An appeal against an order -(a)stopping an employee at the efficiency bar in the time-scale on the ground of his unfitness to cross the bar;(b)determining the salary and allowance for the period of suspension to be paid to an employee on his reinstatement or determining whether or not such period shall be treated as period spent on duty for any purpose,shall lie to the authority to whom an appeal against an order imposing upon him the penalty of dismissal from service would lie.(3)An appeal against an order passed under Regulation 18(2) shall lie to the [Board] [Substituted 'Corporation' by Notification No. G.S.R. 481(E), dated 7.7.2021 (w.e.f. 23.7.1960).].(4)In the case of an appeal under this [rule] [Substituted 'regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).], the appellate authority shall consider all the circumstances of the case and pass such orders as it deems just and equitable.
