Section 29 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
29. Resignation.
- Notwithstanding anything contained in the foregoing provisions of these Statutes, a member of the staff of Institute may resign,-(i)if he is a permanent employee, only after giving three months` notice in writing to his appointing authority, or by paying three months salary in lieu thereof; and(ii)if he is not a permanent employee, only after giving one month`s notice in writing to the appointing authority or by paying one month`s salary in lieu thereof:Provided that such resignation shall take effect only on the date on which the resignation is accepted by the appointing authority.
