Section 25(5) in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999
(5)This agreement may be at any time during the continuance thereof be terminated by either party giving to the other party at least one calendar month notice in writing to that effect and any such notice given by or on behalf of the Zila Panchayat shall be deemed to be sufficient if addressed to the employee and®1 sent by registered post to his last known place of residence :Provided however, the services of the employee may be terminated without notice and the employee shall be paid compensation at the rate of one month pay :Provided that if the agreement is terminated by the employee before the expiry of the contract period without giving the requisite one month notice he shall pay compensation to the Zila Panchayat at the rate of one month pay.
