Section 20 in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
20. Termination of service of a temporary employee.
(a)Unless the period of notice is otherwise agreed to, service of a temporary employee of the market committee may be terminated as any time by one month's notice in writing given by the appointing authority or the employee himself.(b)The market committee may terminate the services of such temporary employee forthwith by payment to him sum equivalent to the amount of his pay and allowances, for the period of one month or for the period by which such notice falls short of one month or any longer period as agreed to.
