86. Notice to be given by scavenger of intention to withdrawn from service.
(1)No scavenger, or any other servant of the Municipality employed to remove or deal with filth, offensive matter or rubbish shall without the permission of the Municipality, withdraw from the duties unless he gives to the Executive Officer in writing six weeks previous notice stating his intention so to withdraw and he shall not withdraw within fourteen days of giving such notice.(2)Any scavenger or other such person who contravenes the provisions of Sub-section (1) shall be liable to rigorous imprisonment for a period which may extend to one month or to fine not exceeding fifty rupees or both and shall forfeit all salary which may be due to him for that period.(3)The State Government may direct that on and from a specified future date the provisions of Sub-section (1) and (2) shall apply also to any other specified class of servants of the municipality whose functions intimately concern the public health or safety.Chapter-IX Functions of The Municipality and its Executive
