Section 72(2) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
(2)The period of notice required shall be -(a)In the case of employees holding the post on regular basis, three months;(b)In the case of employees holding the post on probation, one month;Provided the Competent Authority may waive the period of notice required under this sub-regulation for the reasons to be recorded in writing.Provided further the employee shall not be entitled to set off any leave earned and not availed of by him against the period of such notice.
