Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Chattisgarh - Subsection Section 14(ii) in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2004 (ii)During the course of appointment, either of the parties may terminate the appointment, by giving one month's notice in advance or paying one month's salary in its place.
