Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2) in The Punjab Water Supply and Sewerage Board (Services) Regulations, 1981

2.10Retrenchment of Staff. - The competent authority may terminate the service of a regular employee by giving one month's notice or pay in lieu thereof if his total service in the Board is less than 3 years. If the total service exceeds 3 years, then a notice of 3 months or pay in lieu thereof shall be given.