Section 448 in The Coimbatore City Municipal Corporation Act, 1981
448. Notice to sanitary workers before discharge.
(1)In the absence of a written contract to the contrary, every sanitary worker employed by the corporation shall be entitled to one month's notice before discharge or to one month's wages in lieu thereof unless he is discharged for misconduct or was engaged for a specified term and discharged at the end of it.(2)Should any sanitary worker employed by the corporation, in the absence of a written contract authorising him so to do, and without reasonable cause, resign his employment or absent himself from his duties without giving one month's notice to the corporation, or neglect or refuse to perform his duties, or any of them, he shall be liable on conviction to a fine not exceeding fifty rupees or to imprisonment which may extend to two months.(3)The Government may by notification direct that on and from a date to be specified in the notification the provisions of sub-sections (1) and (2) with respect to sanitary workers shall apply also to any other specified class of municipal servant whose functions concern the public health or safety.
