Section 66 in The Maharashtra Shops and Establishments Act, 1948
66. [Notice of termination of service.] [Substituted by Maharashtra 26 of 1961, Section 20(2).]
- No employer shall dispense with the services of an employee who has been in his [continuous employment-(a)for not less than a year, without giving such person at least thirty days notice in writing, or wages in lieu of such notice;(b)for less than a year but more than three months, without giving such person at least fourteen days' notice in writing, or wages in lieu of such notice]:Provided that such notice shall not be necessary where the services of such employees are dispensed with for misconduct.[Explanation. - For the purposes of this section, "misconduct" shall include-(a)absence from service without notice in writing or without sufficient reasons for seven days or more;(b)going on or abetting a strike in contravention of any law for the time being in force; and(c)causing damage to the property of his employer.]
