Section 51 in Bye-Laws of the Tamil Nadu Medical Council
51.
An employee may resign after giving one month's notice in writing to the president. But, the resignation shall not be accepted if any proceedings against him are contemplated or are pending.The President may give one month's notice or its money equivalent and discharge an employee from service after recording the reasons for the same and shall report to the council about the action taken by the President.Qualification of the Registrar
