Section 20 in The M.P. State Road Transport Corporation Rules, 1962
20. Termination of service.
- Except as otherwise expressly provided in the terms of a contract, in any individual case, the State Government may terminate the services of [the Managing Director] [Substituted by Notification No. 8-4-82-VIII, dated 26-12-1983.] or the Chief Accounts Officer, who is not a Government servant deputed on foreign service conditions to the Corporation or being a Government servant has ceased to be in Government service, by giving him three months notice.
