Section 20(3) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
(3)Nothing in sub-regulation (2) shall affect the right of the Corporation -(a)to retire or dismiss an employee without notice or pay in lieu thereof in accordance with the provisions of Regulations; and(b)to terminate the service of an employee without notice or pay in lieu thereof on his being certified by the Civil Surgeon of the District concerned or Corporation's Medical Officer, if any, to be permanently incapacitated for further continuous service in the Corporation.Explanation I. - The expression 'month' used in the Regulation shall be reckoned according to the English calender and shall commence from the day following that on which notice is given by the employee or the Corporation, as the case may be.Explanation II. - A notice given by an employee under Sub-Regulation (i) shall be deemed to be proper only if the employee remains on duty during the period of the notice, and he shall not be entitled to set off any leave earned and not availed of by him against the period of notice.Explanation III. - If an employee to whom notice is given by the Corporation in pursuance of sub-regulation (2) of Regulation 20 absents himself from duty without permission during the period of notice, he shall not be entitled to receive any pay or allowances during the period of absence and shall further be liable to such further penalties as the Managing Director deems fit to impose.
