Section 37(2) in The Delhi Medical Council Rules, 2003
(2)Any other employee of the Council may resign his office by giving one months notice in writing to that effect to the Registrar if he is temporary, and three months notice if he is permanent and such resignation shall take effect from the date of acceptance thereof. In the case of failure to give required notice, the employee shall be liable to deposit an amount equivalent to total emoluments payable in lieu of notice period.
