(1)In the absence of a written contract to the contrary, every officer or servant employed by a committee shall be entitled to one month's notice before discharge [***] [The words 'or to one month's wages in lieu thereof' omitted by Punjab Act No. 24 of 1973.] unless he is discharged during a period of probation or for misconduct or was engaged for a specified term and discharged at the end of it.(2)[ Should any officer or servant employed by a committee, in the absence of a written contract authorising him so to do, and without reasonable cause, resign his employment or absent himself from his duties without giving one month's notice to the committee he shall be liable to forfeit a sum not exceeding one month's wages out of any wages due to him, and if no wages, or less than one month's wages, are due to him, he shall be liable to a penalty not exceeding wages for one month or an amount equal to the difference between one month's wages and the wages due to him, which shall be recoverable in the manner provided by Section 81] [Substituted for the old sub-section by Punjab Act No. 2 of 1933.].(3)[ and (4) ***] [Sub-section (3) and (4) omitted by the Punjab Act No. 24 of 1973.].Contracts
