Section 56 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
56. Common proceedings .-(1) Where two or more officers and other employees are concerned in any case, the chairperson or any other authority competent to impose the penalty of dismissal from service on all such officers and other employees may make an order directing that disciplinary action against all of them may be taken in a common proceeding.
(2)Subject to the provisions of regulation 50, any such order shall specify-(i)the Authority which may function as the disciplinary authority for the purpose of such common proceeding;(ii)the penalties specified in regulation 49 which such disciplinary authority shall be competent to impose;(iii)whether the procedure laid down in regulation 52, regulation 53 and regulation 54 shall be followed in the proceeding.
