Section 101 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
101. Discharge and resignation of officers and servants.
(1)In the absence of a written contract to the contrary, every officer or servant employed by a Market Committee shall be entitled to one month's notice before discharge or to one month's salary in lieu thereof, unless he is discharged during a period of probation or for neglect of duty or misconduct, or was engaged for a specified term and discharged at the end of it, or was employed as a casual servant.(2)If an officer or servant employed by a Market Committee, in the absence of a written contract authorising him to do so, and without reasonable cause, resigns his employment or absents himself from his duties without giving one month's notice to the Market Committee, he shall be liable to forfeit a sum not exceeding one month's salary out of any wages due to him.
