Section 13 in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai
13. Notice for leaving employment.
(1)Notice by Member : An approved probationer other than the staff in Group 'D' shall not leave or discontinue service on his own accord without first giving three calendar months notice or by paying an amount equivalent to his salary of three months in lieu of the notice. The appointing authority shall have the .right to accept or refuse the request on valid grounds.(2)Notice by others : A probationer or a temporary employee of any group and a regular employee of Group 'D' shall not leave or discontinue service on his own accord without first giving one calendar months' notice or by paying an amount equivalent to his salary of one month in lieu of the notice.
