Section 25 in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999
25. Repeal and Savings.
- All rules corresponding to these rules in force immediately before the commencement of these rules arc hereby repealed in respect of the matters covered by these rules :Provided that any order made or any action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Appendix I[See Rule 21]Form of AgreementThis Agreement made the day of between Shri........................... (hereinafter called "the Employee") of the part and the Chief Executive Officer of the Zila Panchayat for and on behalf of the ...... Zila Panchayat.Where the Zila Panchayat has agreed to engage the employee as......... from the day of on the terms and condition hereinafter appearing.Now it is.agreed hereby and between the parties as follows :-(1)The Zila Panchayat shall employ and the employee shall serve the Zila Panchayat as..............from the.........day of.........(2)The employee shall serve the Zila Panchayat for a period of ......... years from the ..........day of.........subject to earlier termination as hereinafter provided.(3)The employee will devote his whole time to the duties of the service and will not engage directly or indirectly in any trade, business or occupation on his own account and will not (Except in the case of accident or sickness certificate by the competent medical authority) absent himself from his duties without having first obtained permission from the Chief Executive Officer of the Zila Panchayat.(4)The employee will not be transferred from his place of posting and he has to make his headquarters as place of posting.(5)This agreement may be at any time during the continuance thereof be terminated by either party giving to the other party at least one calendar month notice in writing to that effect and any such notice given by or on behalf of the Zila Panchayat shall be deemed to be sufficient if addressed to the employee and®1 sent by registered post to his last known place of residence :Provided however, the services of the employee may be terminated without notice and the employee shall be paid compensation at the rate of one month pay :Provided that if the agreement is terminated by the employee before the expiry of the contract period without giving the requisite one month notice he shall pay compensation to the Zila Panchayat at the rate of one month pay.(6)The services of the employee may at any time be disposed with without any notice if the employee shall be guilty of any personal misconduct or any wilful breach or neglect of the terms of this agreement or of his duties or any duties which may from time to time be assigned to him.(7)During the term of his employment the employee shall be paid by pay of remuneration for his services Rs..............(8)The employee shall not be entitled to any pension.(9)Notwithstanding anything contained in clause 5 of this agreement, it shall be lawful for the Zila Panchayat at any time during the existence of this agreement if satisfied on the report of a duly constituted advisory medical board that the employee is unfit, and is likely for a considerable period to continue to be unfit by reason of ill health, for the discharge of his duties, to determine his service under these presents and there upon his services shall be terminated after giving fifteen days notice to him. In the event of such termination the Zila Panchayat shall not be liable to pay an compensation to the employee for the unexpired period of the contract.(10)The employee shall, while travelling on duty, be entitled to travelling allowance and daily allowance at such rate as from time to time declared by the Zila Panchayat.(11)During the course of his employment the employee shall be allowed leave in accordance with the leave Rules prescribed in this behalf.In witness whereof the employee hath hereunto set his hand and Shri the Chief Executive Officer of the....................Zila Panchayat hath set his hand and the seal of the...........Zila Panchayat has been affixed hereto the day and year first above written.Signed by above named employeeShri..............In the presence of-
