Section 34 in The Maharashtra Electricity Regulatory Commission (Recruitment and Conditions of Service of Employees) Regulations, 2007
34.
An employee of the Commission appointed on a regular basis may resign from his post by giving ninety day's clear notice to the Commission or by depositing three month's salary in lieu of such notice:Provided that the Commission, at its discretion, may relax this condition in exceptional cases after recording the reasons therefor.Appointment on Deputation
