Section 14(1) in National Housing Bank (Officers') Service Regulations, 1997
(1)(a)Subject to sub-regulation (3) of Regulation 10, where the Bank is satisfied that the performance of an officer is unsatisfactory or inadequate or there is a bona fide suspicion about his integrity or his retention in the Bank's Service would be prejudicial to the interest of the Bank, and where it is not possible or expedient to proceed against him as per the disciplinary procedure, the Bank may terminate his service on giving him three months notice or emoluments in lieu thereof in accordance with the guidelines issued by the government from time to time.(b)Order of termination under this sub-regulation shall not be made unless such officer has been given a reasonable opportunity of making a representation to the Bank against the proposed order.(c)The decision to terminate the services of an officer employee under sub regulation (a) above will be taken only by the Chairman.(d)The officer employee shall be entitled to appeal against any order passed under sub regulation (a) above by preferring an appeal within one month to the Board of Directors of the Bank. If the appeal is allowed the order under sub regulation (a) shall stand cancelled.(e)Where an officer employee whose services have been terminated and who has been paid an amount of three months emoluments in lieu of notice and on appeal his termination is cancelled, the amount paid to him in lieu of notice shall be adjusted against the salary that he would have earned, had his services not been terminated and he shall continue in the banks employment on same terms and conditions as if the order of termination had not passed at all.(f)an officer employee whose services are terminated under sub regulation (a) above shall be paid gratuity, provident fund including employer's contribution and all other dues may be admissible to him as per rules notwithstanding the years of service rendered.(g)Nothing contained hereinabove will affect the Bank's right to retire an officer employee under Regulation 13(1)--
