Section 25(9) in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999
(9)Notwithstanding anything contained in clause 5 of this agreement, it shall be lawful for the Zila Panchayat at any time during the existence of this agreement if satisfied on the report of a duly constituted advisory medical board that the employee is unfit, and is likely for a considerable period to continue to be unfit by reason of ill health, for the discharge of his duties, to determine his service under these presents and there upon his services shall be terminated after giving fifteen days notice to him. In the event of such termination the Zila Panchayat shall not be liable to pay an compensation to the employee for the unexpired period of the contract.
