Section 11(1) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
(1)Every license in respect of a Government premises shall, subject to the provisions of sub-section (2), stand automatically terminated upon -(i)the death of the licensee, or(ii)the expiry of the period of validity of the license, or(iii)the cessation of the licensee's employment under the State Government by reason of his retirement, resignation, discharge or dismissal or by any other reason, or(iv)the licensee ceasing to hold any specified post under the State Government by reason of his transfer from any such post or by any other reason:Provided that for the purposes of this section a person shall not be deemed to have ceased to hold any post by proceeding on leave, or on being suspended, from that post, if he does not accept any other employment during the period of his leave or suspension.
