Section 19(1) in The Tamil Nadu Catering Establishments Act, 1958
(1)No employer shall dispense with the services of an employee employed [for a period of not less than one hundred and twenty days during a period of six months] [Substituted for 'continuously for a period of not less than six months' by Tamil Nadu Act 29 of 1975.], except for a reasonable cause and without giving such employee at least one month's notice or wages in lieu of such notice, provided however that such notice shall not be necessary where the services of such employee are dispensed with on a charge of misconduct supported by satisfactory evidence recorded at an inquiry held for the purpose.
