Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in Life Insurance Corporation of India (Staff) Regulations, 1960

(3)Subject to the provisions of any law for the time being in force the appointing authority may, at its discretion, dispense with, reduce or extend the probationary period, but in no case shall the total period of probation exceed -
(a) In case of employees belonging to Classes I & II. Two years.
(b) In other cases. One year.
[Provided that the period of probation shall not be reduced of more than the period of training of an employee, falling under Clause (b), subsequent to his selection for appointment to the service of the Corporation.] [Notified in Gazette of India, Extraordinary, Part-II section 3 sub-section (i) dated 13.12.1993 (G.S.R. No. 747).]