Section 40 in Life Insurance Corporation of India (Staff) Rules, 1960
40. [ Right of Appeal. [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.]
- Every employee shall have a right of appeal to the appellate authority specified in Schedule I against an order imposing upon him any of the penalties specified under Regulation 39. An appeal against an order of suspension passed under Regulation 36 shall lie to the authority to which the authority which made or is deemed to have made the order of suspension is immediately subordinate. Notwithstanding anything contained in this [rule] and subject to the provisions of the Life Insurance Corporation Act, Rules and Regulation no appeal [to the Board] [Substituted 'to the Corporation' by Notification No. G.S.R. 481(E), dated 7.7.2021 (w.e.f. 23.7.1960).] shall lie against an order made by the Corporation under Regulation 36 or Regulation 39.]
