Section 47(2) in National Housing Bank (Officers') Service Regulations, 1997
(2)However, the above criteria/guidelines will not be used/made applicable to the cases:(a)Where the concerned officer is retiring on superannuation within one year from the date of consideration of his case.(b)To retire an officer on the grounds of specific act of mis-conduct as a short cut of initiating formal disciplinary action.(c)To reduce the surplus officer or as a measure of effecting general economy.(d)Where the review for the concerned officer was once made and the Special Committee/s had recommended in favour of his continuing in the service, such cases will not be taken up again for review at any time till he/she is retired on superannuation.(e)While entire service record of an officer would be considered at the time of review, no officer should ordinarily be retired on the grounds of ineffectiveness (1) (b) above if his/her service during last 3 years has been found satisfactory or he/she is promoted during last 3 years and his/her performance in the higher post has been found satisfactory.
