Section 21(1) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
(1)An officer or an employee shall not leave or discontinue his service on the Corporation without first giving notice in writing of his intention to do so to the Executive Director. The period of notice required shall be :-(a)three months in the case of an officer; and(b)one month in the case of an employee;Provided that in case of breach by an officer or an employee of the provision of this sub-regulation, he shall be liable to pay to the Corporation as compensation a sum equal to his pay for the period of notice required of him;Provided further that the payment of such compensation may be waived by the Executive Director with the approval of the Board in special circumstances to be recorded in writing.
