Section 17(ii) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
(ii)the period of such notice shall not be less than one month and in case at least one month's notice is not given or notice for a period of less than one month is given, the employee shall be entitled to claim a sum equivalent to the amount of his pay and allowances at the same rate at which he was drawing then immediately before the date of retirement, for a period of one month or, as the case may be, for the period by which such notice falls short of one month;
