Section 28(2) in The M.P. Municipal Service (Executive) Rules, 1973
(2)No member of the service in permanent service shall quit or resign his service without first giving three calendar months' notice in writing of his intention to do so to the appointing authority. A breach by the member of the service of the above provision shall make him liable to pay to the Council as compensation for such breach a sum equal to his pay for the period by which the period of notice actually given falls short of the period prescribed :Provided that the payment of such compensation may, in any individual case, be reduced or waived by the State Government.
