Section 14 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
14. Resignation.
- Subject to any express conditions in the appointment letter/bond with the employee:(i)No employee who has been in the service of the Bank for a period of three months on purely temporary basis shall resign his post unless he has given seven days previous notice or pay in lieu thereof.(ii)No employee other than mentioned in clause (i) shall resign a post unless he has given/gives 30 days clear notice or salary in lieu thereof.(iii)If an employer leaves services without giving the due notice, he shall be liable to pay an amount equal to the salary including allowances for the period of notice or for the period by which the notice falls short and any other dues recoverable from him. The Bank shall be competent to deduct these amounts from his unpaid dues including the salary, other allowances, bonus, Gratuity etc.
