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[Cites 0, Cited by 0] [Section 298] [Entire Act]

NCT Delhi - Subsection

Section 298(1) in The New Delhi Municipal Council Act, 1994

(1)No person being a sweeper employed by the Council shall in the absence of any contract authorising him so to do and without reasonable cause, resign his employment or absent himself from his duty without having given one month' s notice to the Chairperson or shall neglect or without reasonable cause refuse to perform his duties.