Section 57 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
57. Special procedure in certain cases .-Notwithstanding anything contained in regulation 52 to regulation 56-
(i)where any penalty is imposed on an officer and other employee on the ground of misconduct which has led to his conviction on a criminal charge; or(ii)where the disciplinary authority is satisfied for reasons to be recorded by it in writing that it is not reasonably practicable to hold an inquiry in the manner provided in these regulations, or(iii)where the chairperson is satisfied that in the interest of the security of the State, it is not expedient to hold any inquiry in the manner provided in these regulations, the disciplinary authority may consider the circumstances of the case and make such orders thereon and it deems fit:Provided that the officer and/or other employee may be given an opportunity of making representation on the penalty proposed to be imposed before any order is made in a case under clause (i).
