Section 23 in Himachal Pradesh Shops and Commercial Establishments Act, 1969
23. Notice by employee.
(1)No employee, who has been in the service of the employer continuously for a period of three months, shall terminate his employment unless he has given to his employer ten days previous notice or wages in lieu thereof.(2)Where an employee contravenes the provisions of sub-section (1), his employer may forfeit his unpaid wages for a period not exceeding ten days.
