Section 6(5) in Life Insurance Corporation of India Class III and Class IV Employees (Promotion) Rules, 1987
(5)Actual selection and appointment of the candidates against sanctioned vacancies shall be made by the Promoting Authority from the ranking list in the order of merit:Provided that an employee shall not be promoted, if at any time during the preceding one year, any penalty has been impose on him under regulation 39 of the Staff Regulations.
