Section 49 in Life Insurance Corporation of India (Staff) Rules, 1960
49. [ Memorial. [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.]
- An employee whose appeal under these [Rules] has been rejected by the appellate authority subordinate to the [Chief Executive] [Substituted 'Chairman' by Notification No. G.S.R. 481(E), dated 7.7.2021 (w.e.f. 23.7.1960).], or in whose case such appellate authority has enhanced the penalty either on appeal under Regulation 40 or on review under Regulation 48(2) may address a memorial to the [Chief Executive] [Substituted 'Chairman' by Notification No. G.S.R. 481(E), dated 7.7.2021 (w.e.f. 23.7.1960).] in respect of that matter within a period of 6 months from the date the appellant received a copy of the order of such appellate authority.]
