Section 25(6) in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999
(6)The services of the employee may at any time be disposed with without any notice if the employee shall be guilty of any personal misconduct or any wilful breach or neglect of the terms of this agreement or of his duties or any duties which may from time to time be assigned to him.
