Section 13(4) in Chhattisgarh Panchayat Samvida Shala Shikshak (Appointment and Conditions of Service) Rules, 2004
(4)The services of a Samvida Shala Shikshak appointed under these rules, may be terminated at any time before the expiry of the period of appointment by the appointing authority without assigning any reason by giving a one month notice or the contract amount of one month, similarly Samvida Shala Shikshaks appointed under these rules, may resign by giving one month notice or the contract amount of one month to the appointing authority.
