Section 6(5) in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
(5)The competent authority may refuse to accept the resignation from an officer or employee, if,-(a)disciplinary proceedings have been instituted against or are proposed to be instituted against that officer or employee;(b)the officer and other employee is under an obligation to serve the Authority for a specified period which has not expired;(c)the officer and other employee owes the Authority any sums of money.Explanation 1.-For the purposes of this regulations disciplinary proceedings shall be deemed to be instituted against an officer and other employee,-(a)if he has been placed under suspension under these regulations; or(b)any notice has been issued to him asking him to show cause why disciplinary proceedings should not be instituted against him; or(c)any charge-sheet has been issued to him under the regulations and shall be deemed to be pending till final orders thereon are passed by the competent authority.Explanation 2.-A notice by an officer and other employee under sub-regulation (1) shall be proper notice if he remains on duty during the period of the notice.
