Section 30 in The First Statutes of the National Institutes of Technology
30. Resignation.
- Notwithstanding anything contained in the foregoing provisions of these first Statutes, a member of the staff of Institute may resign:(i)if he is a permanent employee, only after giving three months' notice in writing to his appointing authority, or by paying three months salary in lieu thereof; and(ii)if he is not a permanent employee, only after giving one month's notice in writing to the appointing authority or by paying one month's salary in lieu thereof:Provided that such resignation shall take effect only on the date on which the resignation is accepted by the appointing authority.
