Section 29(1) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
(1)The services of a temporary employee shall be [liable for] [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] termination at any time by notice of one month in writing given either by the employee to the appointing authority, or by the appointing authority to the employee.
