Section 17 in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
17. Resignation.
(1)An employee may by giving notice in writing of one month or one month pay in lieu thereof in the case of temporary appointment, and of three month's notice or by three months emoluments in lieu thereof in case of permanent employment, addressed to the Appointing Authority, resign from the service of the Society. The resignation shall be effective from the date of its acceptance by the Appointing authority. While deciding cases of resignation, Government of India orders as applicable to Central Government employees as amended from time to time, shall be followed.(2)The Appointing authority may, if it deems proper in any special circumstances, permit an employee to resign from the service of the Society by giving notice of less than a month or three months as the case may be.Service Bye LawsChapter-V
