Section 47(1) in Life Insurance Corporation of India (Staff) Rules, 1960
(1)An employee may appeal against an order which -(a)denies or varies to his disadvantage his salary or other conditions of service as regulated by any orders, [rules] [Substituted 'regulations' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).], rules or agreements; or(b)interprets to his disadvantage the provisions of any such orders, [rules] [Substituted 'regulations' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).], rules or agreements,to the [Board] [Substituted 'Corporation' by Notification No. G.S.R. 481(E), dated 7.7.2021 (w.e.f. 23.7.1960).] if the order is passed by the authority which made the orders or [rules] [Substituted 'regulations' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] or rules or agreements, as the case may be, or by any authority to which such authority is subordinate, and to the authority which made such orders or [rules] [Substituted 'regulations' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] or rules or agreements if the order is passed by any other authority.
