Section 19 in The U.P. Co-operative Societies Employees Service Regulations, 1975
19. Termination.
- Services of an employee shall be terminable :-(a)in case of a temporary employee, on one month's notice in writing on either side, or in lieu thereof by payment of one month's salary by the party which gives notice:Provided that in case of direct appointments made for a specific period it shall not be necessary to give any notice or any pay in lieu thereof.Explanation. - Specific period means stated period of less than six months.(b)by three months, notice in writing on either side in case of a confirmed employee.Explanation. - (1) A notice given by an employee under Regulation no. 19 shall be deemed to be proper only if he remains on duty during the period of the notice:Provided that the employee may be allowed on request to avail such portion of earned leave as may be due to him which shall however not exceed the notice period(2)The expression 'month' used in this regulation shall be a period of thirty days commencing on the date immediately following the date on which the notice is received by the employee of the appointing authority, as the case may be.
