Section 4 in The U.P. Temporary Government Servants (Termination of Service) Rules, 1975
4. Savings.
- Notwithstanding anything is these rules, the tenure or continuance of engagement or employment of the following categories of persons shall be governed by the terms of their engagement of employment, and nothing in these rules shall be construed to require the giving to them, or by them or one month's notice or pay or penalty in lieu thereof before the termination of their engagement of employment:(a)persons engaged on contract;(b)persons not in whole-time employment of Government;(c)persons paid out of contingencies;(d)persons employed in a work-charged establishment;(e)persons re-employed after superannuation;(f)persons employed for a specified period whose services stand determined on the expiry of that period;(g)persons employed for a specified period on condition that the period may be curtailed at any time;(h)persons appointed in short-terms arrangements or vacancies whose services stand determined on the expiry of the arrangement or vacancy.
