Section 12(2) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(2)The period of notice required shall be, -(a)In the case of employees holding the post on regular basis, three months;(b)In the case of employees holding the post on probation, one month;Provided that Chairperson may waive the period of notice required under this sub-regulation for the reasons to be recorded in writing.
