Section 10(1) in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010
(1)(a)No officer or employee shall leave or discontinue his service in the Bank without first giving notice in writing to the Appointing Authority of his intention to leave or discontinue his service or resign;(b)The period of notice required shall be, -(i)three months, in the case of confirmed officer or confirmed employee,(ii)one month, in the case of officer or employee who is on probation.(c)In case of breach of clause (b) of sub-regulation (1), an officer or employee shall be liable to pay to the Bank as compensation a sum equal to his pay for the period of notice required of him.
