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[Cites 0, Cited by 0] [Section 20(8)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(8)(b) in The Gujarat Water Supply and Sewerage Board Act, 1978

(b)Where such notice is received from any employee-
(i)in case of a permanent employee he shall be allowed to retire giving him the benefit of pension, gratuity, provident fund and other benefits accrued to him had he retired from the Government service on the appointed date;
(ii)in case of a temporary employee his services shall stand terminated after giving him notice or remuneration in lieu of notice as per the existing service rules of the State Government.