Section 32(4) in Banaras Hindu University Act, 1915
(4)Notwithstanding anything contained in the Statutes, an employee of the' University, not being a teacher, shall be entitled to resign,-(i)in the case of a permanent employee, only after giving three months' notice in writing to the appointing authority or paying to the University three months salary in lieu thereof;(ii)in any other case, only after giving one month's notice in writing to the appointing authority or paying to the University one month's salary in lieu thereof.
