Section 73 in Life Insurance Corporation of India (Staff) Regulations, 1960
73. Joining Time cannot be claimed as a Matter of Right.
- Joining time cannot be claimed as a matter of right. It may be curtailed at the discretion of the competent authority.Explanation : where the joining time is curtailed the competent authority may grant special leave, not exceeding the period of joining time curtailed, to enable an employee to go back to his previous place of duty for winding up his establishment or for any other connected purpose.
