Section 20(2) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
(2)The Corporation may terminate at any time the service of any officer or employee after giving him -(a)three months' notice or pay in lieu thereof in the case of confirmed employee; and(b)one month's notice or pay in lieu thereof in case of temporary employee.This power shall be exercised by the appointing authority with the prior approval of the Managing Director.
