Section 48(4) in Life Insurance Corporation of India (Staff) Rules, 1960
(4)[ Notwithstanding anything contained in these rules, if the order of punishment imposed by any authority is inapplicable and ineffective on technical grounds, the [Chief Executive] [Inserted by Notification No. G.S.R. 647(E), dated 19.10.2020 (w.e.f. 23.7.1960).] may call for the facts of the case, set aside the said order and remit the case to the authority which made the order or to any other authority directing to pass fresh orders imposing penalty, without further enquiry.]
