Section 16(4) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(4)The Corporation may determine the service of an employee after expiry of the period of his probation on giving him-(a)three months' notice, or Substantive pay in lieu thereof, if he is an employee in Class 'A' and,(b)one month's notice, or Substantive pay in lieu thereof, if he is an employee in any other class.The power to determine the service of an employee shall be exercised by the Managing Director, subject in the case of officers to the prior approval of the Board.
