Section 13(ii) in The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978
(ii)the period of such notice shall not be less than three months and in case at least three months notice is not given or notice for a period of less than three months is given, the member shall be entitled to claim a sum equivalent to the amount of his pay and allowance at the same rate at which he was drawing them immediately before the date of retirement, for a period of three months, or as the case may be, for the period by which such notice falls short of three months.
