Section 14(3) in National Housing Bank (Officers') Service Regulations, 1997
(3)(a)Notwithstanding anything to the contrary contained in the sub-regulation(2) an officer against whom disciplines proceedings are pending shall not leave/discontinue or resign form service in the Bank without the prior approval in writing of the Competent Authority and any notice of resignation given by such an officer before or during disciplinary proceedings shall not take effect unless it is accepted by the Competent Authority.(b)Disciplinary proceedings shall be deemed to be pending against an employee for the purpose of this regulation if has been placed under suspension or any notice has been issued to him to show cause why disciplinary proceeding should not be instituted against him and will be deemed to be pending until final orders are passed by the Competent Authority.(c)The officer against whom disciplinary proceedings have been initiated will cease to be in service on the date of superannuation but the disciplinary proceedings will continue as if he was in service until the proceedings are concluded and final order is passed in respect thereof. The concerned officer will not receive any pay and/or allowance after the date of superannuation. He will also not be entitled for the payment of retirement benefits till the proceedings are completed and final order is passed thereon except his own contributions to Provident Fund.
