Section 14 in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2004
14. Other Conditions.
- (i) Persons appointed on contract shall be governed by the Chhattisgarh Civil Service (Conduct) Rules 1965.(ii)During the course of appointment, either of the parties may terminate the appointment, by giving one month's notice in advance or paying one month's salary in its place.(iii)Persons, appointed on contract, shall not be eligible for any kind of pension, gratuity or death benefit, etc. Whatsoever for the period of service he rendered as a government servant, after termination of his contract appointment.(iv)Confidential Report of the person, appointed on contract shall be written so that his work may be assessed if he is to be re-appointed on contract the next year.(v)Employee, appointed on contract by direct recruitment, shall deposit minimum 10% of his contract amount for social security of his family in L.I.C. pension scheme or PPF and he shall intimate this fact to the appointing authority that which of the two schemes he has opted.
