Section 18 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
18. Notice by Workmen.
- A permanent workman other than a permanent unskilled workman, who is desirous to leave the service of the Industrial establishment, shall give thirty days' notice of his intention to do so. In case of an unskilled workman, the notice period shall be seven days.
