Section 25(ii) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
(ii)if he is not a permanent employee, only after giving one month's notice in writing to the appointing authority or by paying one month's [emoluments] [Substituted 'salary' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] in lieu thereof:
