Section 27(6) in Himachal Pradesh Technical University Act, 2014
(6)Notwithstanding anything contained in the foregoing provisions of this Act, the Teacher or other employee may resign, -(a)if he is a permanent Teacher or employee, only after giving three months notice in writing to the Board or the Appointing Authority, as the case may be, or by paying three months salary in lieu thereof; andor(b)if he is a temporary Teacher or employee only after giving one month notice to the Board or the Appointing Authority, as the case may be, or by paying one month salary in lieu thereof :Provided that such resignation shall take effect only from the date on which the resignation is accepted by the Board or the Appointing Authority, as the case may be.Chapter - V Funds of The University, Accounts, Audit and Inspections
