Section 23 in Dr. M.G.R. Medical University, Tamil Nadu, Employees Conduct Statutes
23. Purchase of resignation.
- Employees are prohibited from entering into any pecuniary arrangement for the resignation by one of them of any office under the University for the benefit of the others. Any University nomination or appointment consequent upon such resignation shall be cancelled and such parties to the arrangements as arc still in the service shall be suspended, pending the orders of the University.
