Section 19(1) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
(1)No employee, other than an employee engaged for a specified period in a leave vacancy, shall be discharged from service by his employer except on the ground that-(a)the post held by him has been retrenched; or(b)he is unfit to perform his duties on the ground of physical infirmity or continued ill-health;and he has been served with a notice in writing containing the ground of discharge. The notice shall be for a period of not less than thirty days, or such longer period as may be required under the terms of employment:Provided that the notice of discharge may be of a shorter period if the same is accompanied with payment of wages to the employee for the number of days the notice is short of the required period.
