Section 21(5) in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
(5)Notwithstanding anything contained in the foregoing provisions of this Statute, a teacher, a member of the academic staff or other employee may resign from the university after giving one month's notice in case of temporary staff and three months notice in case of permanent staff, in writing to the Board of Governors or the appointing authority, as the case may be, or by paying one or three month's salary in lieu thereof;Provided that such resignation shall take effect only from the date on which the resignation is accepted by the Board of Governors, or the appointing authority, as the case may be.
