Section 21 in The M.P. State Road Transport Corporation Rules, 1962
21. Resignation.
- Except as otherwise expressly provided by the terms of a contract in any individual case, [the Managing Director] [Substituted by Notification No. 8-4-82-VIII, dated 26-12-1983.] or the Chief Accounts Officer, who is not a Government servant deputed on foreign service conditions to the Corporation or being a Government servant has ceased to he in Government service, may resign his office by giving three months notice, in writing to the State Government :Provided that if the State Government so directs [the Managing Director] [Substituted by Notification No. 8-4-82-VIII, dated 26-12-1983.] or the Chief Accounts Officer, as the case may be, giving such notice shall not vacate his office after the period of three months until such time as he is relieved thereof.
