Section 39(2) in Life Insurance Corporation of India (Staff) Regulations, 1960
(2)[ No order imposing on an employee any of the penalties specified in clauses (b) to (g) of sub-regulation (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.] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.]
