Section 28 in The M.P. Municipal Service (Executive) Rules, 1973
28. Termination of employment.
(1)The temporary' appointment of a person under sub-section (1) of Section 89 of the Act shall be liable to termination at any time on one month's notice in writing being given by either side or as stated in the letter of appointment.(2)No member of the service in permanent service shall quit or resign his service without first giving three calendar months' notice in writing of his intention to do so to the appointing authority. A breach by the member of the service of the above provision shall make him liable to pay to the Council as compensation for such breach a sum equal to his pay for the period by which the period of notice actually given falls short of the period prescribed :Provided that the payment of such compensation may, in any individual case, be reduced or waived by the State Government.
