Section 168(2) in Bihar Board's Miscellaneous Rules, 1958
(2)When the term of appointment of temporary Government servant provides for the termination of service by either party giving notice of a specified period, either party can serve such notice at any time and the service should be considered to have been terminated on expiry of the specified period of notice.The termination of service in such circumstances does not amount to "removal" from service under Article 311 of the Constitution.
