Section 15 in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
15. Termination of Service.
(1)The services of a temporary employee may be terminated by the Appointing Authority without assigning any reason at any time during the period of probation.(2)The services of a permanent employee may be terminated by the Appointing Authority by giving a notice of three months, or on payment of emoluments for such period as the notice falls short of three months, or without notice on payment of three months' emoluments, if the post to which he/she is appointed is abolished.(3)If a person is appointed to a post created for a specific period :-(a)He shall cease to be in the employment of the Society on the expiry of the period for which the post has been created.(b)at any time during the employment, the Appointing Authority can terminate his appointment by giving one month's notice or one month's pay & allowances in lieu of such notice or the employee himself can terminate his appointment by giving one month's notice to the Appointing authority.(4)An employee who is given notice of termination of service under para (3) above may be granted, during the period of notice, such earned leave as may be admissible to him/her in accordance with the previsions contained in Rule 39(6) (a) (i) of the CCS (Leave) Rules 1972.
