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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Gujarat - Subsection

Section 92(2) in Gujarat State Council for Physiotherapy Rules, 2013

(2)Any other employee of the Council may leave service after giving one months notice, if he is a temporary employee, and three months' notice, if he is a permanent employee. In the case of failure to give the required notice, the employee shall have to forfeit pay for the notice period.