Section 17 in Orissa State Financial Corporation (Staff) Regulations, 1975
17. Termination of Service by notice.
(1)During the probationary period an employee shall not leave or discontinue his/her service in the Corporation without giving prior notice in writing to the Managing Director or his/her intention to leave or discontinue the service. The period of such notice shall not be less than 15 days.(2)After confirmation an employee shall not leave or discontinue his/her service in the corporation without giving prior notice in writing to the Managing Director his/her intention to leave or discontinue the service The period of such notice shall not be less than three months except in cases where special contract is executed.(3)An employee who shall contravene the provisions of the foregoing Sub-regulation shall be liable to pay to the Corporation as compensation a sum equal to his/her probationary substantive pay for the period of notice required of his/her.(4)The Corporation may terminate the service of any employee after expiry of the period of his/her probation on giving him/her :(a)three months' notice, or substantive pay in lieu thereof, if he/she is a confirmed employee.(b)15 days' notice or substantive pay in the lieu thereof if he/she is an employee under probation.The power to terminate the services of an employee shall be exercised by the Managing Director, subject to in the case of an officer, with the prior approval of the Board.(5)Nothing in this regulation shall effect the right of the Corporation:(a)to retire or dismiss an employee without notice on pay in lieu thereof in accordance with the provision of the Regulations 18 and 44;(b)to determine the service of an employee without notice or pay in lieu thereof on his/her being certified by the Corporation's Medical Officer to be permanently incapacitated for further continuous service in the Corporation.Explanation I. - The expression 'month' used in this Regulation shall be reckoned according to the English Calendar and shall commence from the day following that on which notice is given by the employee or the Corporation, as the case may be.Explanation II. - A notice given by an employee under sub-regulations (1) and (2) shall be deemed to be proper only if he/she remains on duty during the period of the notice, and an employee shall not be entitled to seat of any leave earned and not availed of by him her against the period of such notice.Explanation III. - If an employee to whom notice is given by the Corporation in pursuance of this Regulation absents himself/ herself from duty without permission during the period of notice he/she shall not be entitled to receive any pay or allowance during the period of absence and shall further be liable to such further penalties as the Managing Director may deem fit to impose.
