Section 101(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)In the absence of a written contract to the contrary, every officer or servant employed by a Market Committee shall be entitled to one month's notice before discharge or to one month's salary in lieu thereof, unless he is discharged during a period of probation or for neglect of duty or misconduct, or was engaged for a specified term and discharged at the end of it, or was employed as a casual servant.
