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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(a) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974

(a)The appointing authority may terminate the services of a permanent employee by giving three months notice in writing or by paying three months pay in lieu of notice. The Corporation may similarly deduct three months pay from the dues of the employee who leaves its employment without giving due notice.