Section 19 in The Industrial Employment (Standing Orders) Punjab Rules, 1978
19. Termination of employment and resignation. - (1) Service of a workman who has been in continuous employment for not less than one year in the establishment, may be terminated, if he is declared as a traitor or as a person likely to jeopardise the safety of the establishment or if he develops a serious defect in the eye-sight or hearing or mental or a physical deficiency. Such termination of services shall be effected for reasons to be recorded and shall be subject to the provisions of the Employees State Insurance Act, 1948 and the Workmen's Compensation Act, 1923, and the management shall give to the workman one month's notice in writing or salary in lieu thereof. This clause shall not be invoked for termination of services on account of misconduct, retrenchment or closure.
(2)No notice shall be necessary for the termination of the services of any other class of employees. The above provisions shall not, however, absolve the management of their obligation to abide by the provisions of the Industrial Disputes Act, 1947, or any other law for the time being in force for the termination of services by way of retrenchment or otherwise.(3)A workman who has been in continuous service for not less than one year in the establishment, intends to leave the service of the establishment shall give one month's notice of his intention to do so in writing to the management, or if he wants to be relieved earlier, surrender in lieu of notice wages equivalent to the days for which the notice falls short of one month. But if the exigencies of work so require, the management may not relieve him earlier than the date of the expiry of period of the notice.Explanation. - The expression "continuous service", for the purposes of these rules, shall have the meaning assigned to it in section 25-B of the Industrial Disputes Act, 1947.
