Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2) in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015

(2)
(a)The appointing Authority may terminate the services of permanent employee with one month notice and the services of seasonal employee with 15 days notice or after making payment in lieu thereof.
(b)The services of a temporary/daily wage earner employee may be determined at any time.