Section 47(1) in Life Insurance Corporation of India (Staff) Regulations, 1960
(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, regulations, rules or agreements; or(b)interprets to his disadvantage the provisions of any such orders, regulations, rules or agreements,to the Corporation if the order is passed by the authority which made the orders or regulations 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 regulations or rules or agreements if the order is passed by any other authority.
